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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Haryana - Subsection

Section 128(2) in Haryana Municipal Corporation Act, 1994

(2)Every such bill which shall be in the prescribed form shall for the purposes of this Act be considered a notice of demand and shall specify the Particulars of the tax or fee and the period for which the charge is made.