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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(4) in Mising Autonomous Council Act, 1995

(4)The collection of tolls, fees or rates and the terms and conditions for the imposition thereof shall be such as may be prescribed by the bye-laws, such bye-laws may inter alia, provide for exemption from all or any class of cases.