Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 388] [Entire Act] NCT Delhi - Subsection Section 388(9) in The New Delhi Municipal Council Act, 1994 (9)any other matter relating to the levy, assessment, collection, refund or remission of taxes under this Act.B. Bye-laws relating to water supply, drainage and sewage collection
