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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1)(ii) in Punjab Municipal Act, 1911

(ii)its cash balances have, at any time within the three months preceding the date of the passing of the resolution imposing the tax, fallen below Rs. 20,000 or one-tenth of the income accrued in the previous financial year whichever amount shall be less.