Section 2(1)(g) in Haryana Value Added Tax Rules, 2003

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State of Haryana - Subsection

Section 2(1)(g) in Haryana Value Added Tax Rules, 2003

(g)"authorised signatory" means in case of a dealer which is,-

(i)a proprietorship concern, the proprietor of the concern or any person duly authorised by him;

(ii)a partnership firm, a partner of the firm or any person duly authorised by him;

(iii)an HUF, Karta of HUF or any person duly authorised by him;

(iv)a society, the chairman or secretary of the society or an officer of the society authorised under the by-laws of the society or under any other special or general resolution of the society or under a resolution passed by the Governing Body of the society;

(v)a company, the chairman, managing director or a director of the company or a principal officer of the company authorised under the Memorandum or Articles of Association of the company or under any other special or general resolution of the company or under a resolution passed by the Board of Directors of the company,-

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State of Haryana - Subsection

Section 2(1)(g) in Haryana Value Added Tax Rules, 2003