Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Haryana - Subsection Section 73(2) in The Haryana Municipal Act, 1973 (2)Such tax shall be collected and paid in the same manner as if it were electricity duty payable to the State Government under the Punjab Electricity (Duty) Act, 1958.
