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 60(1)] [Section 60] [Entire Act] State of Haryana - Subsection Section 60(1)(f) in Haryana Value Added Tax Rules, 2003 (f)No goods shall be sold by auction under this rule except with the prior approval of the officer in charge of the district.