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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2)(b) in Haryana Tax on Luxuries Act, 1994

(b)the form and manner in which certificate under section 7 is to be furnished. The authority to which application for registration shall be made, the form and manner for the grant or renewal of the application, the fees for registration or renewal and the procedure for the payment of fees for grant of renewal of certificate, other matters incidental to the registration of dealers, grant or renewal of certificates of registration and the form of such certificate and the conditions for the grant of certificates;