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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of West Bengal - Subsection

Section 144(1) in Siliguri Municipal Corporation Act, 1990

(1)If the Chief Executive Officer has reason to believe that any person from whom any sum is due or is about to become due on account of any tax is about to move from Siliguri, he may direct the immediate payment by such person of the sum so due or about to become due and to cause a notice of demand for the same to be served on such person.