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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Meghalaya - Subsection

Section 68(1)(n) in Meghalaya Municipal Act, 1973

(n)With the sanction of the State Government any other tax toll, rate or fee; provided -
(i)that both the taxes mentioned in clauses (a) and (f) shall not be imposed in respect of the same premises;
(ii)that when the Board has taken a loan from or guaranteed by the State government, the Board shall not, without the previous sanction of the State Government, make any alteration in respect of any tax which may have the effect or reducing the income of the Board; and
(iii)the State Government may by order, exempt from the payment of any rate, tax, toll or fee payable under the provisions of this Act any diplomatic or consular mission of a foreign State and the diplomatic and consular officers of such mission (0) license fee on boats.