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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(3) in Haryana Local Area Development Tax Rules, 2001

(3)Every such importer or person shall keep the current books of accounts at the place or places of business entered in the registration certificate. Every receipt and dispatch of goods shall be brought to account then and there.