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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4) in Haryana Local Area Development Tax Rules, 2001

(4)When the assessing authority is not satisfied that the particulars contained in the application are correct and complete, he shall reject the application for reasons to be recorded in writing :Provided that such rejections shall not be made before giving the applicant, an opportunity of being heard in the matter.