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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3)(a) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(a)the time during which the proceedings for assessment in question have been deferred, on account of any stay order granted by any court or any other authority, shall be excluded;