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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Chattisgarh - Subsection

Section 132(1)(f) in The Chhattisgarh Municipal Corporation Act, 1956

(f)a local body tax on the entry of such goods as may be declared by the State Government by notification in the Official Gazette into the municipal area for consumption, use or sale therein at a rate not exceeding four percent of the value of goods ;