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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in Faridabad Complex (Regulation and Development) Act, 1971

(2)The State Government may require the Chief Administrator to modify, enhance or reduce the rate of any tax already imposed and there-upon the Chief Administrator shall modify the tax as required within such period as the State Government may direct.