Section 51(2) in The Delhi Co-Operative Societies Act, 2003
(2)The Government may, by notification in the official Gazette, remit in respect of any class of co-operative societies -(a)land revenue;(b)taxes on agricultural income; and(c)taxes on professions, trades, callings and employments.Provided that the aforesaid exemption shall not include exemption in respect of Central sales taxes or Central taxes or duties or levies.
