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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in Haryana Local Area Development Tax Rules, 2001

(2)Each application for registration shall be accompanied by a receipt from the appropriate Government Treasury or cross demand draft or pay order in favour of the assessing authority for one hundred rupees and such additional sum as is required to cover the additional place of business at the rate of fifty rupees for each copy.