7. [ Manner of proving payment of tax by the contractor. [Substituted by Notification F. A-5-7-06-1-V (24), dated 14-6-2007.]
- A claim made by a contractor under clause (b) of sub-section (1) of Section 7 shall be supported by a declaration in Form 3 to be issued by the sub-contractor and a claim made by a sub-contractor under clause (c) of sub-section (1) of Section 7 shall be supported by a declaration in Form 3-A to be issued by the contractor and shall be admitted in proof of such claims.]
