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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in Haryana Local Area Development Tax Rules, 2001

(2)The provisions of sub-rules (4), (5), (6) and (7) of rule 3 shall apply in relation to such amended certificate and copies thereof as they apply in relation to the original certificate and copies thereof.