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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(4) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(4)Every document required to be issued or used as per sub-section (2), shall be serially machine numbered or printed beforehand and the importer shall, from time to time, keep the assessing authority posted with the information relating to series of serial numbers of such documents in use.