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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(2) in Haryana Value Added Tax Rules, 2003

(2)In support of any claim for deduction the dealer, shall attach the refund adjustment order to the subsequent return(s) to be furnished by him under the Act or to the treasury receipt showing the credit into the appropriate Government treasury of the amount in respect of which a demand notice has been issued to him.