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

State of Meghalaya - Subsection

Section 68(2) in Meghalaya Municipal Act, 1973

(2)Taxes of Providing Public Utility Services: -The Board may from time to time at a meeting convened as aforesaid and in accordance with a scale of fees to be approved by the State Government 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).