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[Cites 0, Cited by 0] [Section 12(15)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(15)(a) in Haryana Tax on Luxuries Act, 1994

(a)no driver or person-in-charge of a goods carrier or any person-in-charge of a place of loading or unloading of goods, other than a post office, shall accept any consignment of tobacco for transport or give delivery of any consignment of such tobacco;