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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2)(a) in Haryana Local Area Development Tax Rules, 2001

(a)the Commissioner in case the payment of arrears by instalment exceeds rupees five lakh or the period within which arrears are to be paid by instalments exceeds twenty-four months; and