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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(7) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(7)The transferee shall be required to furnish an undertaking that he has filed up-todate income tax returns, paid income tax assessed on him or on the basis of self-assessment as provided in the Income Tax Act, 1961.