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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(6) in Haryana Local Area Development Tax Rules, 2001

(6)Every registered importer who discontinues or transfers his business or otherwise gets his registration certificates cancelled shall forthwith surrender to the assessing authority the certificate of registration and the copies thereof, if any, granted to him.