Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 162] [Entire Act] State of Jharkhand - Subsection Section 162(4) in Jharkhand Municipal Act, 2011 (4)All collections resulting from the said increase shall, after the deduction of incidental expenses if any, be credited to the municipal fund at such time as may be prescribed.Chapter - 18 Assessment
