Section 18(13)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

[Cites 0, Cited by 0] [Section 18(13)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(13)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(b)no importer or any person including a carrier of goods acting on behalf of an importer shall, take delivery of, or transport from any station of transport of goods, bus stand or any other station or place of loading or unloading of goods, airport or any other place, whether of similar nature or otherwise other than a post office, any consignment of goods referred to above.

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State of Haryana - Subsection

Section 18(13)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008