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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(n) in Haryana Tax on Luxuries Act, 1994

(n)"tobacco" means processed tobacco and tobacco-based products supplied in packets or sealed containers for retailing such as cigarettes, cigars, cigarillos, cheroots, pipe tobacco and zarda tobacco but shall not include cigarettes costing Rs. 5.00 or less per packet of 10 and "biros"