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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Haryana - Subsection

Section 47(6)(b) in Haryana Value Added Tax Rules, 2003

(b)In case of failure to furnish information about closure of a kiln in the manner in clause (a), it shall be presumed that the kiln has been functioning normally.