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 Meghalaya - Section Section 13 in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966 13. Tax once paid not re-leviable for the same period. - No cattle shall be liable to tax during any period in respect of which the full tax for the same period has already been paid by some other person.
