Legal Document View

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

State of Haryana - Section

Section 1971 in The Punjab State Aid to Industries Rules, 1936

1971.

-72and so on(it must be accompanied by receipted treasury challans and certificate from concerned Assessing Authority in form 'V').
(13)Whether assessment of Inter-State Sales Tax have been made by the Assessing Authority for the year, which forms basis for loan.
(14)Amount of tax paid on the purchases of raw material made within Haryana during the year which forms basis for loan.
(15)Total amount of Sales Tax paid in Haryana during financial year, -
Under the Punjab General Sales Tax Act 1948
1970-71  
1971-72 and so on.  
(16)Would you like to offer any security for repayment of the loans ?If so, please specify.
(17)Any other information not covered above.I/We declare that the statements made/particulars given above are true and correct to the best of my/our knowledge and belief.Signature of the applicant.Form 'W'(See rules 38 and 39 and 40)Certificates