LexSection 2 — Definition.
The Provisional collection of Taxes Act,2023
In this Act, a “declared provision” means a provision in a Bill in respect of which a declaration has been made under section 3.Open in Lexace · Ask the AI about this section
In this Act, a “declared provision” means a provision in a Bill in respect of which a declaration has been made under section 3.Open in Lexace · Ask the AI about this section