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[Cites 0, Cited by 0] [Section 145] [Entire Act]

Nagpur Province - Subsection

Section 145(5) in The City of Nagpur Corporation Act, 1948

(5)In no case shall any such refund be permitted unless the total sum demanded by way of all taxes on the property concerned has actually first been paid up to the end of the period for which the concession is claimed.