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[Cites 0, Cited by 0] [Section 593(1)] [Section 593] [Entire Act]

State of Telangana - Subsection

Section 593(1)(e) in Greater Hyderabad Municipal Corporation Act, 1955

(e)specifying the manner in which refunds of octroi shall be claimed or made and the conditions under which agents shall be recognised for obtaining refunds of octroi;