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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Punjab - Subsection

Section 150(9) in The Punjab Panchayati Raj Act, 1994

(9)After a decision has been taken by the State Government under sub-section (8) that the proposed tax is to imposed as originally, proposed after further consideration the State Government shall take action in accordance with the provisions of sub-section (5).