(2)When a resolution has been passed under sub-section (1) and is received in the office of the Excise and Taxation Commissioner, Haryana, on or before the [15th day of January] [Substituted '31st day of October' by Haryana Act No. 41 of 2019, dated 17.12.2019.], it shall take effect from the 1st day of April of the year next after such resolution.
