Section 13(3) in The Haryana Local Area Development Tax Act, 2000
(3)An importer shall not be required to issue a separate sale bill, cash memorandum or delivery note in respect of any goods respecting which he has issued a document in accordance with the requirement of the Central Excises and Salt Act, 1944 (Act 1 of 1944) or the Haryana General Sales Tax Act, 1973 (Haryana Act 20 of 1973) or the Central Sales Tax Act, 1956 (Central Act 74 of 1956), as the case may be, which meets with the requirement of sub-section (2).
