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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Assam - Subsection

Section 174(3) in Gauhati Municipal Corporation Act, 1971

(3)Subject to the provisions of sub-section (2) in the case of an advertisements liable to the advertisement tax, the Commissioner shall grant permission for the period so which the payment of the tax relates and no fee shall be charged in respect of such permission.