Section 13(2)(iii) in The Haryana Local Area Development Tax Act, 2000

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(iii) in The Haryana Local Area Development Tax Act, 2000

(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 13(2)(iii) in The Haryana Local Area Development Tax Act, 2000