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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Haryana - Subsection

Section 128(4) in Haryana Municipal Corporation Act, 1994

(4)If the tax on vehicles and animals or the show-tax is not paid after it has become due, the Commissioner may cause to be served upon the person liable for the payment of the same a notice of demand in the prescribed form.