Section 70(1)(d) in Haryana Value Added Tax Rules, 2003

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(1)(d) in Haryana Value Added Tax Rules, 2003

(d)personal bond with solvent surety/sureties for the amount of security to the satisfaction of the authority before whom it is required to be furnished under these rules, which shall be in Form VAT-B2 on a non-judicial; paper of the appropriate value; and

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State of Haryana - Subsection

Section 70(1)(d) in Haryana Value Added Tax Rules, 2003