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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Haryana - Subsection

Section 5A(4) in The Punjab Passengers and Goods Taxation Act, 1952

(4)Any tax deducted under sub-section (1) and paid to the State Government shall, on production of the certificate of tax deduction issued under sub- section (3) by the owner, be deemed to be tax paid by the owner for the relevant period and shall be given credit in his assessment accordingly.