Section 2(1)(k) in The Haryana Motor Vehicles Taxation Act, 2016

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State of Haryana - Subsection

Section 2(1)(k) in The Haryana Motor Vehicles Taxation Act, 2016

(k)"tax collection point" means a facility set up at the border of the State or at any other place in the State for receiving payment of tax made under this Act.

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State of Haryana - Subsection

Section 2(1)(k) in The Haryana Motor Vehicles Taxation Act, 2016