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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Meghalaya - Subsection

Section 72(1)(b) in Meghalaya Municipal Act, 1973

(b)that the tax shall not be imposed on any jail, reformatory, lunatic asylum, school, college or hospital in which an establishment is maintained for the cleaning of latrines, urinals and cesspools therein without making us of any place or receptacle maintained by the Board for the deposit of sewage or offensive matter;