Section 18(2)(d) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2)(d) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972

(d)[ the authority by whom, the manner in which and the conditions subject to which, permits may be issued under Section 5 and the manner in which tax under sub-section (3) of Section 5 shall be paid or realised;] [Substituted by U.P. Act 5 of 1980, Section 3 (w.e.f. 28th September, 1979).]

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State of Uttar Pradesh - Subsection

Section 18(2)(d) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972