Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Haryana - Subsection

Section 90(5) in Haryana Panchayati Raj Act, 1994

(5)Where a proposal for the imposition of a tax has been received by the Government under clause (a) of sub-section (4), the Government may notify the imposition of the tax in accordance with the proposal and shall in the notification specify a date, not less than thirty days from the date of its publication, on which the tax shall come into force.