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[Cites 0, Cited by 0] [Section 265(2)] [Section 265] [Entire Act]

State of Telangana - Subsection

Section 265(2)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)in the last month of such quarter, one-third of the tax for such quarter, provided that no tax shall be leviable for such quarter if such earliest day occurs within the last 10 days of such quarter.