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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(1)(v) in Arunachal Pradesh Panchayat Raj Act, 1997

(v)fees on license for running trade, wholesale or retail within the jurisdiction of the Gram Panchayat unless such license or such trade is prohibited under any law for the time being in force;