Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 75] [Entire Act]

State of Haryana - Subsection

Section 75(1) in The Haryana Municipal Act, 1973

(1)The State Government may, by special or general order notified in the Official Gazette, require a committee to impose any tax mentioned in Section 70 not already imposed at such rate and within such period as may be specified in the notification and the committee shall thereupon act accordingly.