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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(3) in Haryana Tax on Luxuries Act, 1994

(3)A certificate issued under sub-section (2) shall be renewed after such period, and on payment of such fee not exceeding one hundred rupees, as may be prescribed. The registered dealer shall make an application for renewal in such manner, within such time and to such authority, as may be prescribed.