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

State of Punjab - Subsection

Section 174(3) in The Punjab Municipal Act, 1999

(3)Save as otherwise provided in this Part, the taxes specified in sub- section (1) and the taxes which may be levied under sub-section (2), shall be levied at such rates as may, from time to time, be specified by the Government, by notification, and shall be assessed and collected in accordance with the provisions of this Act and the rules and regulations made thereunder.