Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(2) in The Punjab State Aid to Industries Rules, 1936

(2)Such an application in Form 'V' shall be made separately for each year and only after all the returns for the year concerned have been filed with the concerned Assessing Authority along with the receipted copies of the challans of the tax paid -