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[Cites 0, Cited by 0] [Section 24] [Entire Act]

UT Ladakh - Subsection

Section 24(3) in Ladakh Autonomous Hill Development Councils Act, 1997

(3)[ the scales of taxes, tolls or rates and terms and conditions for imposition thereof shall be finalized by the Council.] [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]