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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(b) in Delhi Motor Vehicles Taxation Act, 1962

(b)[ "Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the Constitution;] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.]