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State of Haryana - Section

Section 38 in Haryana Value Added Tax Rules, 2003

38. Reconciliation of Payment. [section 60].

- In the first week of each month the officer incharge of each district shall prepare a statement showing collection of various amounts paid under the Act or these rules and shall forward it to the Treasury Officer of his district for verification. If any discrepancy is discovered at the time of verification the officer incharge of the district shall arrange reconciliation.