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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Haryana - Subsection

Section 87(2)(b) in Haryana Municipal Corporation Act, 1994

(b)[ a tax on vehicles, plying for hire or kept registered under the Motor Vehicles Act, 1988 (Act 59 of 1988), within the Corporation, and animals;] [Clause (b) substituted by Haryana Act No. 15 of 2000.]