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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(2)(d) in Delhi Entertainments and Betting Tax Act, 1996

(d)prescription of condition regarding manner of payment of tax under section 6;
(da)[ prescribing the manner of payment of entertainment tax to the Government in respect of entertainments described in section 7;] [Inserted, Act, 2009 (Delhi Act 2 of 2010), dated 5-1-2010, w.e.f. 1-2-2010.]