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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Mizoram - Subsection

Section 13(1) in Mizoram Animal (Control & Taxation) Act, 2014

(1)Animal tax at such rate or rates as may be, by notification, fixed by the Government shall be collected by the Village Council. Collection of tax may be done at the time of registration or before they have been taken apart from their mother.