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 78] [Entire Act] State of Haryana - Subsection Section 78(4) in Haryana Value Added Tax Rules, 2003 (4)If the document to be inspected relates to any previous year, a search fee in the form of a court fee stamp of the value of ten rupee per application shall be charged.
