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 51] [Entire Act] State of Haryana - Subsection Section 51(5) in Haryana Value Added Tax Rules, 2003 (5)The composition made under this rule shall have no effect on liability to pay tax under the Act or the Central Act on resale of goods.
