Section 16(3) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
(3)An importer shall not be required to issue a separate sale bill, cash memorandum or delivery note in respect of any goods respecting which he has issued a document in accordance with the requirement of the Central Excises and Salt Act, 1944 (Act 1 of 1944) or the Haryana Value Added Tax Act, 2003 ( Haryana Act 6 of 2003) or the Central Sales Tax Act, 1956 (Central Act 74 of 1956), as the case may be, which meets with the requirement of sub-section (2).
