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[Cites 0, Cited by 0] [Section 426(2)] [Section 426] [Entire Act]

State of Assam - Subsection

Section 426(2)(u) in Gauhati Municipal Corporation Act, 1971

(u)The assessment and collection of and the compounding for taxes imposed under this Act, and preventing evasion of the same, and for fixing the fee, payable for notice of demands;