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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Assam - Subsection

Section 68(1)(i) in Assam Municipal Act, 1956

(i)a fee, on such conditions and on such scale as may be prescribed by rule by the Chief Commissioner for each municipality, on boats, including steam boats, and other vessels, mooring within the municipality;