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

State of Haryana - Subsection

Section 13(3) in The Punjab Passengers and Goods Taxation Rules, 1952

(3)[ When an order directing the refund of any amount has been made the Assessing Authority shall, if the owner desires in writing for payment in cash, issue to him a refund order for such amount in form STR 34 (appended to the sub-treasury rules).