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State of Punjab - Section

Section 240 in The Punjab Municipal Act, 1999

240. Time and manner of payment of taxes.

(1)Save as otherwise provided in this Act, any tax levied under this Act, shall be payable on such dates, in such number of instalments and in such manner, as may be prescribed.
(2)If any amount due is paid on or before the date determined under sub- section (1), a rebate of ten per cent of such amount shall be allowed.