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[Cites 0, Cited by 0] [Section 207(1)] [Section 207] [Entire Act]

State of Assam - Subsection

Section 207(1)(b) in Gauhati Municipal Corporation Act, 1971

(b)Any stable, garage, or coach-house or any place wherein he may have reason to believe that there is any vehicle or animal liable to a tax under this Act;