Section 48(2) in Haryana Value Added Tax Rules, 2003

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State of Haryana - Subsection

Section 48(2) in Haryana Value Added Tax Rules, 2003

(2)The lottery dealer opting to pay lump sum shall inform the appropriate assessing authority in the following form of application -Form of applicationI, ............................................(name), aged .....................(years), son of Shri ................................................ resident of village ............., tehsil ............, proprietor/partner/manager/managing director of M/s ....................................... holding TIN ............... in respect of business premises situated at ..................... (place), district ....................., do hereby opt to pay lump sum in lieu of tax payable under the Act on the sale of lottery tickets and declare that I shall be dealing in the following type of lotteries -

Serial No.	Type of lottery	Name of the State/Private operator of lottery

Place .....................Signature of lottery dealer ...........................Date .....................

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State of Haryana - Subsection

Section 48(2) in Haryana Value Added Tax Rules, 2003