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[Cites 0, Cited by 0] [Section 18(13)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(13)(a) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(a)no driver or person incharge of a goods carrier or any person incharge of a place of loading or unloading of goods, other than a post office, shall accept any consignment of goods for transport or give delivery of any consignment of such goods, other than personal luggage or goods for personal consumption;