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[Cites 0, Cited by 0] [Section 202(2)] [Section 202] [Entire Act]

State of West Bengal - Subsection

Section 202(2)(c) in Kolkata Municipal Corporation Act, 1980

(c)the tax, if any, due in respect of the advertisement has not been paid, [or] [Inserted by section 11 (1) of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.]