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[Cites 0, Cited by 0] [Section 45(3)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(3)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)the amount of tax due from each such Councillor by way of each such tax and the date on which it becomes payable;