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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Uttar Pradesh - Subsection

Section 148(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(2)Unless otherwise provided by rule, a person shall be deemed to become liable for the payment of every tax and licence fee upon the commencement of the period in respect of which such tax or fee is payable.