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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(5)(a) in The Punjab Municipal Act, 1999

(a)the provisions of this Act, and except as the Government may, by notification, otherwise direct, all rules, regulations, notifications, orders, directions and powers, made, issued or conferred and all taxes, duties, tolls and fees imposed under this Act and in force in such larger urban area, shall apply to, and shall be deemed to have been imposed in, the area so included;