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State of Haryana - Section
Section 6 in Haryana Tax on Luxuries Act, 1994
6. Taxable quantum.
- In this Act, the expression "taxable quantum", means in relation to a tobacconist-| (i) who processes, manufactures, imports or | .. | Nil |
| (ii) who is not covered by (i) above | .. | Rupees five lacs. |