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[Cites 0, Cited by 0] [Section 128(3)] [Section 128] [Entire Act]

State of Madhya Pradesh - Subsection

Section 128(3)(c) in The M.P. Public Health Act, 1949

(c)in case the tax is collected by any authority (other than the local authority concerned) or any person, the payment of the proceeds of the tax, after deducting the expenses of collecting the same, to the local authority;