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 25] [Entire Act] NCT Delhi - Subsection Section 25(2) in The Delhi Sales Tax on Right to Use Goods Act, 2002 (2)Every order made under this section shall, as soon as may be after it is made, be laid before the Legislative Assembly of Delhi.
