Section 5(1)(f) in The Haryana Local Area Development Tax Act, 2000

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State of Haryana - Subsection

Section 5(1)(f) in The Haryana Local Area Development Tax Act, 2000

(f)[the value of goods brought or received in a local area for resale or for use or consumption therein in the manufacture or processing of goods, left in stock whether as such or in different form, lying with him in the local area,] [Substituted for the words and signs 'the value of goods left in the stock, whether as such or in different form, lying with him in the local area,' by Haryana Act No. 18 of 2003.] except when the certificate of registration issued under this Act is cancelled :

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State of Haryana - Subsection

Section 5(1)(f) in The Haryana Local Area Development Tax Act, 2000