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[Cites 0, Cited by 4] [Section 157] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157(3) in The U.P. Municipalities Act, 1916

(3)The [State Government] [Substituted by ALO 1950.] may, by order, exempt from payment of tax, or any portion of a tax, imposed under this Act any person or class of persons or any property or description of property.