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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(1)(i) in Haryana Value Added Tax Rules, 2003

(i)If the addressee is a dealer, on some conspicuous parts of the dealer's office or the building in which the dealer's office is located or upon some conspicuous part of the place of the dealer's business last intimated to the said authority by the dealer or the place where he is known to have last carried on business; or