Section 9(2)(a) in Haryana Tax on Luxuries Act, 1994

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State of Haryana - Subsection

Section 9(2)(a) in Haryana Tax on Luxuries Act, 1994

(a)in respect of tobacco supplied by him or on his behalf in any one transaction exceeding one hundred rupees in value or such other higher value, as the Government may, by notification, specify, issue to the recipient of tobacco an invoice showing such particulars as may be prescribed;

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State of Haryana - Subsection

Section 9(2)(a) in Haryana Tax on Luxuries Act, 1994