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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of West Bengal - Subsection

Section 123(1) in The Howrah Municipal Corporation Act, 1980

(1)If the Commissioner has reason to believe that any person from whom any sum is due or is about to become due on account of any tax is about to move from Howrah, he may direct the immediate payment by such person of the sum so due or about to become due and to cause a notice of demand for the same to be served on such person.