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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Himachal Pradesh - Subsection

Section 69(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)Such tax shall be collected and paid in the same manner as if it were electricity duty payable to the State Government under the Himachal Pradesh Electricity (Duty) Act, 1975 (11 of 1975).