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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(1)(b) in Assam Municipal Act, 1956

(b)that the tax shall not be imposed on any jail, reformatory, lunatic asylum, school, college or hospital in which an establishment is maintained for the cleansing of latrines, urinals and cess-pools therein without making use of any, place or receptacle maintained by the Board for the deposit of sewage or offensive matter;