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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(5) in Haryana Tax on Luxuries Act, 1994

(5)The commissioner or any person appointed to assist him under sub-section (1) of section 3 may, by order and for good and sufficient cause, forfeit the whole or any part of the security furnished by a dealer for realizing any amount payable by the dealer under this Act:Provided that no order shall be passed under this sub-section without giving the dealer a reasonable opportunity of being heard.