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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2)(k) in Haryana Tax on Luxuries Act, 1994

(k)the particulars of the challan referred to in sub-section (2) of section 12, form of declaration, the authority from whom such declaration can be obtained, and the manner of furnishing the declaration in the case of non-validity of from the prescribed authority, particulars of declaration referred to in sub-section (4) of section 12;