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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(d) in Haryana Tax on Luxuries Act, 1994

(d)Retain his account books at the place of his business, unless removed there from by an official for inspection, by any official agency or by auditor or for any other reason which may be considered to be satisfactory by the assessing authority.