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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in Haryana Local Area Development Tax Rules, 2001

(2)All statements and returns prescribed in these rules shall, in the case of importers referred to in sub-rule (1), be submitted by the Head Office in the State to the assessing authority of the circle in which such Head Office is located and shall include the aggregate of turnover of all the branches of his business.