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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(5) in The Punjab Passengers and Goods Taxation Rules, 1952

(5)In support of any claim for deduction, the owner shall attach a copy of the refund adjustment order to the challan showing the credit into the treasury of the amount in respect of the period or periods following that in which the refund adjustment order was issued or for any amount determined to be payable by him subsequently.