Section 2(23) in The Haryana Local Area Development Tax Act, 2000
(23)[ "Sales Tax" means the tax leviable in the State under the Haryana Value Added Tax Act, 2003 (Act 6 of 2003) or under the Central Sales Tax Act, 1956 (Central Act 74 of 1956);] [Substituted by Haryana Act No. 18 of 2003.]
