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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(6) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(6)The amount of any tax due according to the return filed by an assessee remaining unpaid shall be recoverable, along with interest assessable under this section as arrears of land revenue.