Section 9(1)(a) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

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State of Haryana - Subsection

Section 9(1)(a) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(a)Every importer registered under this Act and every importer whose application for the registration under this Act is pending with the assessing authority shall every year or at such shorter intervals as may be prescribed, submit a return to the assessing authority within such period and in such manner containing such particulars as may be prescribed. The proforma of return, the interval of period at which and the time period within which a return is required to be filed may be prescribed differently for different class of importers, inter alia, depending upon the extent of business, annual tax liability and the class of goods usually dealt in.

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State of Haryana - Subsection

Section 9(1)(a) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008