Preamble
| [Haryana Act No. 19 of 2007] | |
An Act further to amend the Punjab Passengers and Goods Taxation Act, 1952, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Fifty-eighth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Punjab Passengers and Goods Taxation (Haryana Amendment) Act, 2007.
Section 2. Amendment of section 14B of Punjab Act 16 of 1952
2. Amendment of section 14B of Punjab Act 16 of 1952.- In section 14B of the Punjab Passengers and Goods Taxation Act, 1952, the words and sign "for a period not exceeding three months, and also additional interest upto two percent per month for the period of default exceeding three months" shall be omitted and shall be deemed to have been omitted with effect from the 1st day of March, 2007.