Section 34(1)(d) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(1)(d) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(d)affect any appeal, revision, review or corrective action to be initiated after the commencement of this Act for addressing an illegality, impropriety, mistake, or an error under the said Act,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 34(1)(d) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008