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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

UT Ladakh - Subsection

Section 24(1)(i) in Ladakh Autonomous Hill Development Councils Act, 1997

(i)[ collect within the District such taxes and fees payable under any state law or rules and credit the same to the Council Fund except the taxes, toll, levy or duty to be collected under the following Acts:- [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]