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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Assam - Subsection

Section 188(1) in Gauhati Municipal Corporation Act, 1971

(1)It the person liable for the payment of any tax does not, within thirty days of the service of the notice of demand under section 187 pay the sum due and if no appeal is preferred against such tax, he shall be deemed to be in default.