Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Haryana - Subsection

Section 55(3) in Haryana Value Added Tax Rules, 2003

(3)The Assessing Authority shall append his signature along with his seal at one or more places in each of the books, documents or accounts and record a certificate in the following form at the opening page thereof:"Certified that this book/document/account contains pages _____ to _____ and I have put my signatures along with the official seal at page Nos. ________ and ____.(Signature of assessing authority)Name in CAPITALS _____________________________District ____________________Date _____________________ "