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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4)(b) in Haryana Local Area Development Tax Rules, 2001

(b)that the importer pays along with each permitted instalment interest chargeable under Sub-section (3) of Section 9 of the Act in respect of the amount of arrears outstanding upto the date of payment;