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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(20) in Haryana Value Added Tax Rules, 2003

(20)The appropriate assessing authority shall maintain dealer wise account of the declaration forms issued under sub-rule (6) or authenticated under sub-rule (16) in Form VAT-G12 and the officer incharge of the district shall maintain a stock register of the declaration forms in Form VAT-G13.