Section 15(1)(iii) in The Haryana Local Area Development Tax Act, 2000

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1)(iii) in The Haryana Local Area Development Tax Act, 2000

(iii)declaration duly filled and signed by the consignor or consignee obtained from such authority on payment of such fee and containing such particulars, as may be prescribed,

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State of Haryana - Subsection

Section 15(1)(iii) in The Haryana Local Area Development Tax Act, 2000