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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(2)(c) in Rajasthan Municipalities Act, 2009

(c)if the levy of a tax, or of a special portion of a tax, has been sanctioned for a period only, the levy shall cease at the conclusion of that period, except so far as regards unpaid arrears which may have become due during that period.