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[Cites 0, Cited by 1] [Section 175] [Entire Act]

State of Uttarakhand - Subsection

Section 175(1) in Uttarakhand Panchayati Raj Act, 2016

(1)No objection shall be taken for any valuation or assessment from such other manner or by such authority, which is not provided by or under this Act or for the assessment or imposition of the tax on any person.