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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Haryana - Subsection

Section 87(1)(b) in Haryana Municipal Corporation Act, 1994

(b)[such other tax, at such rates as the Government may, by notification, in each case direct;] [Words 'octroi, or in lieu thereof' omitted by Haryana Act No. 2 of 2000.]