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[Cites 0, Cited by 0] [Section 264B(1)] [Section 264B] [Entire Act]

State of Gujarat - Subsection

Section 264B(1)(c) in The Gujarat Municipalities Act, 1963

(c)appoint a person or a committee for the purposes of the assessment and recovery of any tax imposed under clause (b), and in order to arrange for the due expenditure of the proceeds of such taxes, and for the preparation and maintenance of proper accounts, and generally for enforcing the provisions of any section or rules applied or adapted under clause (a).