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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2)(a) in The Punjab Forward Contracts Tax Act, 1951

(a)the procedure for the payment of fees in respect of, and other matters incidental to, the registration of dealers or the grant of certificates of registration and the form of such certificates;