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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(2)The tax levied and collected under this Act shall be credited to the Haryana Trade Development Fund and shall exclusively be used for facilitating trade, commerce and industry. The amount so realised shall not be used for the purposes other than those specified in sub-section (1).