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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Assam - Subsection

Section 180(1)(b) in Gauhati Municipal Corporation Act, 1971

(b)Exempt a person, who in the opinion of the Commissioner is unable to pay the fee due for a license, from liability to take out such license, or declare that he shall be entitled to take out a license under a lower class than that under which he is chargeable according to the said schedule;