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[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 135(2)(c) in Arunachal Pradesh Municipal Act, 2007

(c)deduction of the expenses, if any, incurred by the State Government in course of collection of surcharge, shall be such as may be prescribed.