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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(1)(ii) in The Haryana Municipal Act, 1973

(ii)[ a tax on vehicles, plying for hire or kept or registered under the Motor Vehicle Act, 1988 (Act 59 of 1988), within the municipality;] [Clause (ii) substituted by vide Haryana Act No. 14 of 2000.]