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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(5) in Haryana Value Added Tax Rules, 2003

(5)The declaration in Form VAT-D3 (Outward) shall be so filled in by hand that the reverse of the original and the obverse of the duplicate and the counterfoil of the declaration form bear the carbon imprint of the original. The consignee dealer shall furnish the original with his tax return to the assessing authority.