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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of West Bengal - Subsection

Section 91(2)(b) in The Howrah Municipal Corporation Act, 1980

(b)shall have effect from the beginning of the quarter of a year ending on the thirtieth June or thirtieth September or thirty-first December or thirty-first March, as the case may be, following that in which an assessment is made,