Section 9(2)(b) in Haryana Tax on Luxuries Act, 1994

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State of Haryana - Subsection

Section 9(2)(b) in Haryana Tax on Luxuries Act, 1994

(b)preserve a carbon copy of such invoice, cash memorandum or bill for a period of not less than five years from the end of year in which the cash memorandum or bill is prepared or for a period of not less than three years from the date of the final assessment order for that year, whichever is later:

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State of Haryana - Subsection

Section 9(2)(b) in Haryana Tax on Luxuries Act, 1994