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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(6) in Haryana Tax on Luxuries Act, 1994

(6)When-
(a)any business, in respect of which certificate has been granted, has been discontinued or transferred; or
(b)the turnover of any such business during each of three consecutive year fails to exceed the taxable quantum,
the Commissioner shall cancel the certificate of registration and the cancellation shall come into force after the expiry of such period, as may be prescribed.