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[Cites 0, Cited by 0] [Section 257(1)] [Section 257] [Entire Act]

State of Haryana - Subsection

Section 257(1)(r) in The Haryana Municipal Act, 1973

(r)for the assessment and collection of, and for the compounding for, refunding or limiting refunds of taxes imposed under this Act, and for preventing evasion of the same; and for fixing the fees payable for notices of demand;