Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 169 in Gauhati Municipal Corporation Act, 1971 169. Tax when payable. - The tax on vehicles, animals or boats shall be payable in advance in such number of instalments and on such manner as may be determined by rules made in this behalf.
