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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(1)(v) in Haryana Value Added Tax Rules, 2003

(v)cases of industrial units availing any tax concession under clause (d) of subsection (2) of section 61 till such units are subject to the relevant provisions in the 1975 Rules;