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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(1) in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966

(1)Cattle tax payable under this Regulation may be paid in three equal instalments in each case the amount of payable tax by a person exceeds fifty rupees. In all other cases the taxes shall be paid in one instalment.