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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Assam - Subsection

Section 68(2) in Assam Municipal Act, 1956

(2)The Board may, from time to time at a meeting convened as aforesaid, land in accordance with a scale of fees to be approved by the Chief Commissioner charge a fee in respect of the issue and the renewal of any license which may be granted by the Board under the Act and in respect of which no fee is leviable under sub-section (1).