Section 72(2) in Haryana Value Added Tax Rules, 2003
(2)If the space provided in any form of return, list, statement, certificate or declaration, required to be produced or furnished under the Act or these rules, is not sufficient for making the entries, the particulars specified therein, may be given on the reverse of the form or in separate annexures attached to the form so long as it is indicated in the form that the entries on the reverse or annexures, as the case may be, form part thereof and the reverse or every such annexure, as the case may be, is also signed by the person signing the form.
