Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Haryana - Subsection Section 15(8) in Haryana Value Added Tax Rules, 2003 (8)A notice or order, issued to, or served on, the person in charge of such head office, shall be deemed to have been issued to or served on, all branches of the dealer concerned.
