Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Haryana - Subsection Section 41(1) in Haryana Value Added Tax Rules, 2003 (1)No amount representing input tax shall be refundable except in accordance with the provisions of sub-rules (2) and (3).
