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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Haryana - Subsection

Section 83(2)(a) in The Haryana Municipal Act, 1973

(a)provide that all or any persons may be allowed to compound for taxes imposed under Section 69, under clauses (ii), (iii), (iv), (vi), (xii), (xiii), (xiv) and (xv) of sub-section (1) of Section 70 and under Section 71;