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[Cites 0, Cited by 0] [Section 169(3)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(3)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)Exemption- (1) A Zila Panchayat may exempt, for a period not exceeding one year, from the payment of a tax or any portion of a tax imposed under this Act, any person who is, in its opinion, by reason of poverty, unable to pay the same, and may renew the same exemption as often as it deems necessary.