178 . [ Terminal tax on goods carried by railway, or road ]. Omitted by the Delhi Municipal Corporation ( Amendment ) Ordinance , 1993 (21 of 1993), ( w.e.f. 30-1-1993).Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.