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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Telangana - Subsection

Section 256(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)When any article upon which octroi has been paid shall be exported from the city, the full amount of the octroi so paid shall, subject to the provisions hereinafter contained, be refunded.