Section 54(3)(vii) in Haryana Value Added Tax Rules, 2003

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State of Haryana - Subsection

Section 54(3)(vii) in Haryana Value Added Tax Rules, 2003

(vii)Tax, where charged separately (Not compulsory when a delivery note is issued or an invoice is issued by a lump sum dealer, an unregistered dealer, or a VAT dealer making sale to a consumer.)

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State of Haryana - Subsection

Section 54(3)(vii) in Haryana Value Added Tax Rules, 2003