Section 15(2)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

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State of Haryana - Subsection

Section 15(2)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(b)Without prejudice to the generality of the foregoing power, the Commissioner may, on his own motion, or on an application by an importer or a body of importers, accompanied by proof of payment of such fee, in such manner, as may be prescribed, if he considers it necessary or expedient so to do, for the purpose of maintaining uniformity in the work of assessments and collection of revenue or for the removal of any doubt, clarify any point relating to levy, assessment and collection of tax payable under this Act and all officers and persons employed in the execution of this Act shall observe and follow such clarification:

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State of Haryana - Subsection

Section 15(2)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008