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[Cites 0, Cited by 0] [Section 143] [Entire Act]

Greater Bengaluru City Corporation -

Section 143(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)All monies collected in form of cess shall be credited to a separate headof account and shall be known as the respective cess fund.(3 )The cess levied under subsection (1) shall be accessed and collected insuch manner as may be prescribed.