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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Punjab - Subsection

Section 177(3) in The Punjab Municipal Act, 1999

(3)Notwithstanding anything contained in the foregoing provisions of this section, any other tax or taxes levied and collected by the Government under any other enactment shall be distributed among the State and the Municipalities in such manner as the Government may decide.