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State of Haryana - Section

Section 150 in Haryana Panchayati Raj Act, 1994

150. Taxes how to be assessed and collected.

- The Government may by notification, determine the persons by whom the cess or any tax imposed under this Act shall be assessed and collected and make rules for the assessment and collection of the cess or tax and direct in what manner persons employed in the assessment or collection thereof shall be remunerated.