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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3)(a) in The M.P. Public Health Act, 1949

(a)The rates at which any tax may be levied under this section shall be determined by the local authority with the previous sanction of the Government in case the tax is levied by the local authority on its own motion, and by the Government in case the tax is levied at their direction.