Section 184 in The Delhi Municipal Corporation Act, 1957
184. Proceeds of entertainment tax.
- [Section 184 was earlier substituted by Act 57 of 1962, se.c 25 (w.e.f. 1-4-1963)] [The heading "Terminal taxes on goods and sections 178 to 183" omitted by Ordinance No. 21 of 1993 (w.e.f. 31-1-1993)] [Rep. by the Delhi (Distribution of proceeds of Taxes) Act, 2002 (Delhi Act 11 of 2002), section 4 (w.r.e.f 1-4-1996)]].
