Legal Document View

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
[Cites 0, Cited by 4] [Section 132(6)] [Section 132] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132(6)(o) in The M.P. Municipal Corporation Act, 1956

(o)any other tax which the State Government has power to impose under the Constitution of India, with the prior approval of the State Government.