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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Uttarakhand - Subsection

Section 180(2) in Uttarakhand Panchayati Raj Act, 2016

(2)Unless otherwise provided by rule, a person shall be deemed to become liable for the payment of every tax and licence fee upon the commencement of the period in respect of which such tax or fee payable.
(C)Every such bill shall specify-