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[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

State of Uttarakhand - Subsection

Section 125(3)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)Notwithstanding anything in the State Government may, by rule, prescribe such other or modified procedure for the imposition and alteration of any tax mentioned in sub-section (3) as it may deem fit;