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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Assam - Subsection

Section 186(1) in Gauhati Municipal Corporation Act, 1971

(1)When any tax has become due, the Commissioner shall cause to be presented to the person liable for the payment thereof, a bill for he amount due;Provided that no such bill be necessary in the case of -
(a)A tax on vehicles, boats and animals;
(b)A theatre tax; and
(c)A tax on advertisements.