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[Cites 0, Cited by 1] [Section 87] [Entire Act]

State of Haryana - Subsection

Section 87(3) in Haryana Municipal Corporation Act, 1994

(3)The taxes as specified in sub-section (1) and sub-section (2) shall be levied at such rates as may, from time to time, be specified by the Government by notification and shall be assessed and collected in accordance with the provisions of this Act and the bye-laws made thereunder.