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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(1) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(1)No person, who is not a registered importer, shall collect any amount by way of tax under this Act on entry of any goods into a local area and no registered importer shall make any collection except in accordance with this Act and the rules made thereunder.