Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(b) in The Punjab Passengers and Goods Taxation Act, 1952 (b)"Commissioner" means the Excise and Taxation Commissioner, [Haryana] [Substituted for the word 'Punjab' by the Haryana Adaption of Laws Order, 1968.];
