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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Himachal Pradesh - Subsection

Section 279(1)(k) in The Himachal Pradesh Municipal Corporation Act, 1994

(k)for the assessment and collection of, and for the compounding for, refunding or limiting refunds of taxes imposed under this Act, and for preventing evasion of the same; and for fixing the fees payable for notices of demand ;