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[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Uttar Pradesh - Subsection

Section 172(2)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)[ a tax on callings and on holding a public or private appointment;] [Substituted by U.P. Act 38 of 2006, S. 6.]