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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(4) in Haryana Value Added Tax Rules, 2003

(4)The list of cases selected for scrutiny for any year shall be publicised by uploading on the website www.haryanatax.com before the expiry of the next one and a half year but non-inclusion of any case in the list shall not prevent the assessing authority to make assessment subject to limitation.