Section 17(11) in Haryana Value Added Tax Rules, 2003
(11)Where any purchasing authorised dealer issues to selling VAT dealer duplicate form referred to in sub-rule (10), he shall give the following certificate in red ink across the page on all the three copies of the duplicate form and shall sign the certificate:-"I ______________________________________ hereby certify that this is the duplicate of declaration form No. ________ signed on ______________ and issued to _______________________________________________ who is a registered dealer holding TIN. ____________________".
