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[Cites 0, Cited by 0] [Section 169(3)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(3)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)Notwithstanding anything in this Act, the State Government may, by rule, prescribe such other or modified procedure for the imposition and alteration of any tax mentioned in sub-section (3) as it may think fit.