Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(h) in Haryana Value Added Tax Rules, 2003

(h)"Bhatti" in relation to a Halwaii means any type of heating apparatus, fired by any type of fuel or power, used by the Halwaii.