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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(1)(b) in Haryana Value Added Tax Rules, 2003

(b)stating the period or the return periods in respect of which assessment or reassessment is proposed, and he shall fix a date ordinarily not less than ten days after the date of the service of the notice for producing such accounts and documents and for considering any objection which the dealer may prefer.