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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in Haryana Local Area Development Tax Rules, 2001

(2)Every payment made under the Act or under these rules into the Appropriate Government Treasury or the State Bank of India or Reserve Bank of India, shall be accompanied by a challan in Form DT-7.The challan Form may be obtained from any Government Treasury or from the office of any assessing authority.