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State of Haryana - Section

Section 3 in Haryana Value Added Tax Rules, 2003

3. Superintendence and control. sections 55 and 6.

- The Commissioner shall superintend the administration and the collection of tax leviable under the Act and shall control all persons appointed to assist him thereunder. The State for the purpose of tax administration, shall be divided into the following four ranges comprising the districts as mentioned against each, namely -
Range Name of the districts comprising the range
1 2
1. Ambala Ambala, Panchkula, Yamunanagar, Karnal, Kaithaland Kurukshetra.
2. Faridabad Faridabad (East), Faridabad (West), Sonipat andPanipat.
3. Gurgaon Gurgaon (East), Gurgaon (West), Jhajjar, Rewariand Narnaul.
4. Hisar Hisar, Sirsa, Jind, Bhiwani, Rohtak and Fatehabad.
Each range shall be headed by a Joint Excise and Taxation Commissioner, each district by a Deputy Excise and Taxation Commissioner and each circle by an Excise and Taxation Officer or an Assistant Excise and Taxation Officer, as the case may be.