Section 16(2)(iii) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

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State of Haryana - Subsection

Section 16(2)(iii) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(iii)in respect of goods purchased by him and in respect of which the selling importer has not issued any bill of sale or cash memorandum, a purchase invoice;

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State of Haryana - Subsection

Section 16(2)(iii) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008