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SC: Corp. Charging Royalty Can’t be Interfered With as there is no Question of Royalty Being Tax - (17 Oct 2024)

MUNICIPAL TAX

SC has stated that Municipal Corporation's power to charge royalty from the advertising companies cannot be interfered with on the ground that the same is not available, either in the Act or in the Regulations concerned, as there is no question of the said 'royalty' being a tax.

Tags : SUPREME COURT   MUNICIPAL CORPORATION   ADVERTISING COMPANIES  

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