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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(2)(b) in Delhi Entertainments and Betting Tax Act, 1996

(b)prescription of conditions and manner of payment of compounded tax to the Government in relation to a hotel or restaurant providing video cable service and the manner of collection or realisation of such tax;