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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Haryana - Subsection

Section 4A(c) in The Haryana Local Area Development Tax Act, 2000

(c)"entry of a motor vehicle into a local area" with all its grammatical variations and cognate expressions means entry to motor vehicle into a local area from any place outside it for use or sale therein;