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State of Haryana - Section

Section 20 in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

20. Submission of certain records by owners of goods carrier.

- The owner or other person incharge of a goods carrier shall, in respect of the goods transported by him in such goods carrier, submit to the assessing authority having jurisdiction over the local area in which the goods are delivered, such particulars thereof within such time and manner as may be prescribed.