Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] NCT Delhi - Subsection Section 15(4) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004 (4)The scale of fees to be charged by any architect for providing such certification shall be such as may be notified by the Corporation.
