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[Cites 0, Cited by 0] [Section 4(11A)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(11A)(ii) in The Haryana Rural Development Fund Rules, 1984

(ii)The dealer who claims exemption under this sub-rule shall maintain in form E true and correct accounts of the sale, purchase, processing as the case may be of the said agricultural produce and of the agricultural produce manufactured or extracted therefrom.]