Section 8(1)(g) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1)(g) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(g)"the value of goods brought or received in a local area for resale or for use or consumption therein in the manufacture or processing of goods, left in stock whether as such or in different form, lying with him in the local area, except when the certificate of registration issued under this Act is cancelled:

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State of Haryana - Subsection

Section 8(1)(g) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008