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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Uttar Pradesh - Subsection

Section 121(ii) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(ii)income on which any tax has previously been imposed under Section 128 of the United Provinces Municipalities Act, 1916 (U.P. Act II of 1916), by any Municipal Board or any notified area Committee;