78. Collection of taxes are subject to bye-law, etc.
All the taxes mentioned in section 75 shall be collected in the manner provided in the bye-laws.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
78. Collection of taxes are subject to bye-law, etc. All the taxes mentioned in section 75 shall be collected in the manner provided in the bye-laws. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
