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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(9) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(9)After a decision has been taken by the Government under sub-section (8) that the proposed tax is to be imposed as originally proposed or as proposed after further consideration, the Government shall take action in accordance with the provisions of sub-section (5).