Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act] State of Haryana - Subsection Section 8(1)(d) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008 (d)the value of goods which have been subjected to tax once under this Act, either as such or in some other form;