Section 9(3)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

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State of Haryana - Subsection

Section 9(3)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(b)the time during which the assessment has been deferred, in any case or classes of cases by the Commissioner, for reasons to be recorded in writing, shall be excluded:

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State of Haryana - Subsection

Section 9(3)(b) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008