Legal Document View

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
[Cites 0, Cited by 0] [Section 78(5)] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(5)(b) in Haryana Value Added Tax Rules, 2003

(b)five rupees for every notice or summons issued by an assessing authority;