Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Haryana - Subsection Section 17(18) in Haryana Value Added Tax Rules, 2003 (18)The provisions of sub-rules (1) to (15) shall apply mutatis mutandis in relation to the forms, accounts and custody of the authenticated forms.
