Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Uttar Pradesh - Subsection Section 37(2) in The U.P. Panchayat Raj Act, 1947 (2)The taxes, rates and fees under sub-section (1) shall be imposed, assessed and realised in such manner and at such times as may be I prescribed.
