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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Manipur - Subsection

Section 35(6) in The Manipur (Hill Areas) District Councils Act, 1971

(6)When the proposal in respect of a tax has been sanctioned, the Administrator shall notify its imposition in the Official Gazette and specify a date not later than three months from the date of notification on which the tax shall come into force.