Section 18(1)(iii) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1)(iii) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(iii)declaration duly filed and signed by the consignor or consignee obtained from such authority on payment of such fee and containing such particulars, as may be prescribed, and produce the same before any officer of the department not below the rank of an Assistant Excise and Taxation Officer or such other officer, as the State Government may, by notification, appoint, checking the goods carrier at any place.

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State of Haryana - Subsection

Section 18(1)(iii) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008