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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Haryana - Subsection

Section 69(7) in Haryana Value Added Tax Rules, 2003

(7)Any amount becoming due for payment on account of failure to comply with the conditions (I) and (II) of sub-clause (i) of clause (d) of sub-section (2) of section 61, shall be paid without interest by twelve equal monthly instalments.