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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 90] [Entire Act] State of Haryana - Subsection Section 90(10) in Haryana Panchayati Raj Act, 1994 (10)A notification for the imposition of a tax under this Act shall be a conclusive evidence that tax has been imposed in accordance with law.
