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[Cites 0, Cited by 2] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(3) in Delhi Entertainments and Betting Tax Act, 1996

(3)Any person aggrieved by an order under sub-sections (1) and (2) may, within one month from the date of service of such order, prefer an appeal to the Commissioner in such manner as may be prescribed.