Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act] State of Haryana - Subsection Section 26(3)(v) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008 (v)It shall ensure that the proceeds of tax collected under this Act are not much more than the amount actually required for development of local areas.