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

State of Haryana - Subsection

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

(l)the manner of executing a bond with or without sureties for securing the amount due as security as provided under the proviso to subsection (5) of section 12;