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State of Haryana - Section

Section 61 in Haryana Value Added Tax Rules, 2003

61. Maintenance of account by clearing and forwarding agents. [section 32].

- Every clearing or forwarding agent or dalal shall, as required under sub-section (2) of section 32, shall keep and maintain true and correct record in Form VAT-T1 in respect of consignments of goods handled by him.