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 2] [Entire Act] State of Haryana - Subsection Section 2(xxxviii) in Haryana Panchayati Raj Act, 1994 (xxxviii)"octroi" or "octroi duty" means a tax on the entry of goods into Panchayat, Panchayat Samiti or Zila Parishad area, for consumption, use or sale therein;
