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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1)(b) in The Manipur Municipalities Act,1994.

(b)a tax on all or any of the vehicles, other than covered by the Motor Vehicles Act, 1988, (59 of 1988) or animals used for riding, driving, draught or burden and used within the limits of the municipality whether they are actually kept within or outside the said limits;