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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Uttar Pradesh - Subsection

Section 121(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(a)the tax may be imposed on any person residing or carrying on business in the rural area provided that such person has so resided or carried on business for a total period of at least six months in the year under assessment;