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[Cites 0, Cited by 0] [Section 15(7)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(7)(b) in Haryana Value Added Tax Rules, 2003

(b)all notices and orders, required or permitted by the Act or these rules to be issued to or served on any dealer shall be issued to and served on the person in charge of the head office.