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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(3) in Arunachal Pradesh Panchayat Raj Act, 1997

(3)The State Government may, by notification, exempt either wholly or in part al'1Y other class of properties or classes of properties specified in the notification from the taxes or rates on duties leviable under this Section.