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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The Government shall cause every recommendations made by the Finance Commission under this section together with an explanatory memorandum as to the action taken thereon to be laid before the Legislature of the State.Chapter - VI Taxation