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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

UT Ladakh - Subsection

Section 43(1)(a) in Ladakh Autonomous Hill Development Councils Act, 1997

(a)all revenues raised under the provisions of this Act;
(aa)[ all taxes and fees that are assigned to be collected by the Council under section 24.] [Inserted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]