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[Cites 0, Cited by 0] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(1) in Delhi Motor Vehicles Taxation Act, 1962

(1)Any person who is aggrieved by any order or direction of the taxation authority may file an appeal before such person or authority, in such manner, within such time and on payment of such fees, as may be prescribed.