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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(2)(i) in The U.P. Municipalities Act, 1916

(i)a tax on trades and callings carried on within the municipal limits and deriving special advantages from, or imposing special burdens on, the municipal services;