Section 9(1)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

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State of Haryana - Subsection

Section 9(1)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(b)Before any importer submits any return under clause (a), he shall in the prescribed manner pay the full amount of tax payable by him on the basis of such return and shall furnish along with the return proof of the payment of such tax. The amount of tax so paid shall when the final assessment is made, be deemed to have been paid towards the tax finally assessed.

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State of Haryana - Subsection

Section 9(1)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008