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[Cites 0, Cited by 0] [Section 191A] [Entire Act]

State of Maharashtra - Subsection

Section 191A(3) in The Mumbai Municipal Corporation Act, 1888

(3)Every person who owns or is in charge of a dog on which the tax is leviable shall forward to the Commissioner a return signed by him during the month of April in each official year in such form as the Commissioner may specify.