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 127] [Entire Act]

State of Haryana - Subsection

Section 127(4) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(4)When an amendment is made in the final assessment statement, the necessary correction shall be made in red ink in the final assessment statement as well as in the tax demand and collection register under the dated initials of the assessing authority.