Section 22(2)(a) in The Punjab Passengers and Goods Taxation Act, 1952

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2)(a) in The Punjab Passengers and Goods Taxation Act, 1952

(a)prescribing the manner in which and the intervals at which tax shall be paid under Sections 3 and 4;

(aa)[ prescribing the places where Tax Collection Points will be set up in the State or at the borders of the State;] [Inserted by Haryana Act No. 10 of 2004.]

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State of Haryana - Subsection

Section 22(2)(a) in The Punjab Passengers and Goods Taxation Act, 1952