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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Haryana - Subsection Section 28(6) in Haryana Value Added Tax Rules, 2003 (6)Every assessing authority shall maintain a register in Form VAT-G3 in which he shall enter the details of each case for assessment.
