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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(7) in The Haryana Local Area Development Tax Act, 2000

(7)[ "Commissioner" means the Commissioner appointed under sub-section (1) of Section 55 of the Haryana Value Added Tax Act, 2003 (Act 6 of 2003);] [Substituted by Haryana Act No. 18 of 2003.]