Section 24(2) in Haryana Value Added Tax Rules, 2003
(2)The DN shall necessarily contain the following particulars, namely, -(i)Date of issue of DN;(ii)Name of the dealer (with TIN, where applicable) issuing DN;(iii)Name of the seller (with TIN, where applicable) to whom DN issued;(iv)Description, quantity and amount of de-escalation in respect of the goods whose value de-escalated;(v)Tax, if any, relating to the amount of de-escalation;(vi)Date(s) and number(s) of original invoice(s) issued by the seller in respect of the sale of the goods referred to in item (iv).
