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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(3) in Haryana Value Added Tax Rules, 2003

(3)The lottery dealer exercising the option in the manner stated in sub-rule (2) shall have to do so in respect of all the schemes of lottery operated by all the States or private operators of lotteries dealt in by him.