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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(4) in Haryana Value Added Tax Rules, 2003

(4)The officer incharge of a district shall maintain a register in Form VAT-G6 showing the record of registration, assessment, payment of tax and cancellation of registration of casual dealers in his district.