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 34] [Entire Act] State of Haryana - Subsection Section 34(2) in Haryana Value Added Tax Rules, 2003 (2)Every lump sum dealer shall pay lump sum as specified in the particular rule in chapter VI governing the particular class of lump sum dealers to which such dealer belongs.
