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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

State of Haryana - Subsection

Section 4C(3) in The Haryana Local Area Development Tax Act, 2000

(3)Save as provided under sub-sections (1) and (2) above and Section 9 of this Act, the other provisions of this Act, relating to maintenance of account and assessment including filing of returns, shall not apply to an importer of a motor vehicle.