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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(1)There shall be a Board consisting of a Chairman and following ex-officio members:-
(a) Chief Minister, Haryana. : Chairman
(b) Chief Secretary, Haryana. : ex-officio member
(c) Finance Secretary, Haryana. : ex-officio member
(d) Financial Commissioner and Principal Secretary toGovernment Haryana, Excise and Taxation Department. : ex-officio member
(e) Financial Commissioner and Principal Secretary toGovernment Haryana, Development and Panchayats Department. : ex-officio member
(f) Commissioner, Urban Local Bodies, Haryana. : ex-officio Member
(g) Excise and Taxation Commissioner, Haryana. : Member-Secretary
(h) Additional Excise and Taxation Commissioner / JointExcise and Taxation Commissioner, Haryana. : Chief Executive Officer