Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act] State of Haryana - Subsection Section 7(5)(c) in Haryana Tax on Luxuries Act, 1994 (c)for any other sufficient cause including misuse of the certificate of cessation of liability to payment of tax under this Act: