Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Meghalaya - Subsection

Section 105(2) in Meghalaya Municipal Act, 1973

(2)Receipts to be given- For all sums, paid on amount of any tax fee or other moneys due under this Act a receipt stating the amount and the tax, fee or other charge on account of which it is paid shall be given, signed by the tax collector or by some other officer authorized by the Board to grant such receipts.