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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(5)(ii) in Haryana Municipal Business Bye-laws 1981

(ii)have the power to sanction the payment or refund of tax charged in excess of the sanctioned Schedule of rate or in contravention of the provisions of the Act and the rules and bye-laws made thereunder;