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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(1)(h) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(h)any other purpose connected with the development of trade, commerce and industry or for facilities relating thereto which the State Government may specify by notification;