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[Cites 0, Cited by 11] [Section 90] [Entire Act]

State of Punjab - Subsection

Section 90(5) in The Punjab Municipal Corporation Act, 1976

(5)If the Corporation fails to carry out any order passed under sub-section (4), the Government may by a suitable order notified in the Official Gazette impose the tax and the order so passed shall operate as if the tax had been duly imposed by the Corporation under sub-section (1) or sub-section (2), as the case may be.