Section 6(1)(b) in The Haryana Local Area Development Tax Act, 2000

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State of Haryana - Subsection

Section 6(1)(b) in The Haryana Local Area Development Tax Act, 2000

(b)Before any importer submits any return under clause (a), he shall in the prescribed manner pay the full amount of tax payable by him on the basis of such return and shall furnish along with the return proof of the payment of such tax. The amount of tax so paid shall when the final assessment is made, be deemed to have been paid towards the tax finally assessed.

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State of Haryana - Subsection

Section 6(1)(b) in The Haryana Local Area Development Tax Act, 2000