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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(5)(a) in The Punjab Municipal Act, 1999

(a)the provisions of this Act, and except as the Government may, by notification, otherwise direct, all rules, regulations, notifications, orders, directions and powers made, issued or conferred and all taxes, duties, tolls and fees imposed under this Act and in force in such transitional area, shall apply to, and shall be deemed to have been imposed in, the area so included;