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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Telangana - Subsection

Section 254(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)No octroi shall be leviable on any article which, at the time of its importation, is certified by an officer empowered by the Government in this behalf to be the property of the State, to be used or intended to be used solely for public purposes and not to be used or intended to be used for purposes of profit.