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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Punjab - Subsection

Section 62(11) in Punjab Municipal Act, 1911

(11)A tax leviable by the year shall come into force on the first day of January or on the first day of April or on the first day of July, or on the first day of October in any year, and if it comes into force on any other than the first day of the year by which it is leviable shall be levisble by the quarter till the first day of such year then next ensuing.