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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(e) in The Haryana Local Area Development Tax Act, 2000

(e)[ the value of plant, machinery, equipment and tools, brought or received on lease for use in manufacture or processing of goods;] [Substituted by Haryana Act No. 18 of 2003.]