Section 2(h) in The Punjab Passengers and Goods Taxation Act, 1952
(h)"State" means the State of [Haryana] [Substituted for the word 'Punjab' by the Haryana Adaption of Laws Order, 1968.];(hh)[ "Tax Collection Point" means a facility set up at the border of the State or at other places in the State for receiving payment of tax made under the Act;] [Inserted by Haryana Act No. 10 of 2004.]
