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[Cites 0, Cited by 1] [Section 420(2)] [Section 420] [Entire Act]

State of Maharashtra - Subsection

Section 420(2)(t) in The City of Nagpur Corporation Act, 1948

(t)the assessment and collection of and the compounding for revision or limiting refunds or taxes imposed under this Act, and preventing evasion of the same; and for fixing the fee, payable for notices of demands;