Section 503 — Exemption of diplomatic or consular missions from payment of tax etc.
The Delhi Municipal Corporation Act, 1957
The Central Government may, by order in the Official Gazette, exempt from the payment of any tax, rate, fee or other charge payable under the provisions of this Act, any diplomatic or consular mission of a foreign State or the High Commission of a Commonwealth country and any official of such mission or High Commission.Open in Lexace · Ask the AI about this section
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