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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2)(k) in The Haryana Local Area Development Tax Act, 2000

(k)any other matter including levy of fees for which there is no provision or no sufficient provision in this Act and for which provision is in the opinion of the State Government, necessary for giving effect to the purpose of this Act.