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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(2) in The Haryana Municipal Act, 1973

(2)The rates of any tax, toll or fee under sub-section (1) except that under clause (viii) thereof shall be determined by the committee:Provided that such rates shall not exceed the maximum limits which the State Government may, from time to time, by notification, specify in this behalf.