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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(4) in Haryana Value Added Tax Rules, 2003

(4)The provisions of the foregoing sub-rules shall be followed in respect of supply of a copy of an order passed under the Act or these rules where the order is not accompanied with a notice of demand in Form VAT-N4.