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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(v) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992

(v)The Cane Commissioner shall, on receipt of such returns, check that the amount of tax has been correctly calculated and that the full amount thereof has been credited into the treasury/sub-treasury.