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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Assam - Subsection

Section 92(3) in Assam Municipal Act, 1956

(3)The Board may, at a meeting, reduce the amount payable on,,Account of any of the taxes mentioned in section 68, -subsection (1) (a), (b) and (d) or remit the same, on the ground of excessive hardship to the person liable to pay the same:Provided that such reduction or remission shall not, unless renewed by the Board at a meeting, have effect for more than one financial year.