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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(3) in Haryana Value Added Tax Rules, 2003

(3)The Officer accepting the security or surety bond shall, after giving cash receipt in Form VAT-G4 where security is furnished by deposit of cash or an acknowledgement where security is furnished in any other form, pass an order in writing releasing the goods.