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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in Haryana Tax on Luxuries Act, 1994

(1)Every registered dealer or other dealer on whom a notice has been served to furnish returns shall keep a true account of his business and if the assessing authority considers that such account is not sufficiently clear and intelligible to enable him to make a proper check of the returns furnished by him, he may require such dealer by notice in writing to keep such accounts as he may, subject to anything that may be prescribed in that behalf, in writing, direct.