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

State of Haryana - Subsection

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

(a)all applications, including application for the grant of certificate shall be made, and all returns of turnover, which shall include the turnover of all such places of business, shall be submitted, by the person in charge of the head office; and