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[Cites 0, Cited by 0] [Section 74(9)] [Section 74] [Entire Act]

State of Haryana - Subsection

Section 74(9)(b) in The Haryana Municipal Act, 1973

(b)a proposal has been sanctioned under sub-section (8), the State Government shall notify the imposition of the tax in accordance with such order or proposal and shall in the notification specify a date not less than one month from the date of the notification, on which the tax shall come into force.