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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Assam - Subsection

Section 180(1)(a) in Gauhati Municipal Corporation Act, 1971

(a)Remit or refund any portion of the fee so payable in respect of the exercise or carrying on of any profession, trade or calling if he is satisfied that the profession, trade or calling has not been exercise or carried on for more than six consecutive months; or