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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(2) in Haryana Value Added Tax Rules, 2003

(2)Immediately on passing an order in appeal or revision or review, its authenticated copy shall be supplied by the authority who passed such order to the person affected by the order and to the authority who passed the impugned order and to the authority who passed the original order, as the case may be.