Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Haryana - Subsection

Section 60(2) in Haryana Value Added Tax Rules, 2003

(2)The procedure prescribed for public auction under sub-rule (1) shall be followed in respect of conducting sale of goods by public auction under the first proviso to sub-section (6) of section 29 or sub-section (3) of section 49.