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[Cites 0, Cited by 7] [Section 90] [Entire Act]

State of Punjab - Subsection

Section 90(3) in The Punjab Municipal Corporation Act, 1976

(3)The taxes specified in sub-section (1) and sub-section (2) shall be levied at such rates as may, from time to time, be specified by the Government by notification and shall be assessed and collected in accordance with the provisions of this Act and the bye-laws made thereunder.