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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Assam - Subsection

Section 202(5) in Gauhati Municipal Corporation Act, 1971

(5)No such remission or refund shall be granted unless notice in writing of the circumstances under which it is claimed has been given to the Commissioner within three months of the beginning of the period for which a refund or remission is claimed.