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[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

State of Meghalaya - Subsection

Section 336(1)(b) in Meghalaya Municipal Act, 1973

(b)apply or adopt to the notified area for the assessment and recovery of any tax imposed under clause (a) any of the provisions of this Act, or of any rules for the time being in force, with respect to the assessment and recovery of any tax imposed under this Act;