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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in Haryana Local Area Development Tax Rules, 2001

(2)Every importer, who submits a return under sub-rule (1) shall submit along with the return, receipt from the Appropriate Government Treasury, or crossed demand draft or pay order in favour of the assessing authority for the full amount of tax due according to the return.