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] [Entire Act] State of Haryana - Section Section 18 in The Punjab Passengers and Goods Taxation Rules, 1952 18. Every return furnished under Rule 17 shall be accompanied by a treasury receipt showing the amount of tax paid by the owner into the treasury.
