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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Haryana - Subsection

Section 4A(b) in The Haryana Local Area Development Tax Act, 2000

(b)"bring motor vehicle into a local area" means causing the entry of motor vehicle into a local area by bringing it inside the local area or causing it to be brought inside the local area from any place outside the local area;