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Dadra And Nagar Haveli - Section

Section 9 in The Dadra And Nagar Haveli Act, 1961

9. Continuance of existing taxes.

All taxes, duties, cesses or fees which, immediately before the appointed day, were being lawfully levied in Free Dadra and Nagar Haveli or any part thereof shall continue to be levied and to be applied to the same purposes, until other provision is made by Parliament or other competent authority.