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[Cites 0, Cited by 2] [Section 406(2)] [Section 406] [Entire Act]

Bombay Presidency - Subsection

Section 406(2)(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)in the case of an appeal against any tax in respect of which provision exists under this Act for a complaint to be made to the Commissioner against the demand, such complaint has previously been made and disposed of;