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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(3) in Haryana Municipal Corporation Act, 1994

(3)Subject to the provisions of sub-section (2) in the case of an advertisement liable to the advertisement fee, the Commissioner shall grant permission for the period to which the payment of the fee relates and no fee shall be charged in respect of such permission.