Section 2(1)(c) in Haryana Value Added Tax Rules, 2003

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State of Haryana - Subsection

Section 2(1)(c) in Haryana Value Added Tax Rules, 2003

(c)"appropriate assessing authority" in respect of any particular dealer means an assessing authority within whose area of jurisdiction,-

(i)the place of business of such dealer; and

(ii)if he has more than one place of business in the State (hereinafter called the branches), the place where head office in the State of such business; and

(iii)if he is not a resident in the State, the place in the State where he carries on business;

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State of Haryana - Subsection

Section 2(1)(c) in Haryana Value Added Tax Rules, 2003