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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Haryana - Subsection

Section 142(1)(b) in Haryana Municipal Corporation Act, 1994

(b)any stable, garage, or coach house or any place wherein he may have reason to believe that there is any vehicle or animal liable to a tax or fee under this Act;