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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(1) in Faridabad Complex (Regulation and Development) Act, 1971

(1)The Chief Administrator may exempt, in whole or in part, for any period not exceeding one year at a time, from the payment of any such tax any person who by reason of poverty may in his opinion be unable to pay the same and may renew such exemption as often as may necessary.