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State of Haryana - Section

Section 6 in Haryana Value Added Tax Rules, 2003

6. Delegation of routine duties. [section 60].

- Any taxing authority may by an order in writing, authorise generally or in any particular case any official subordinate to and working under its administrative control to exercise the powers conferred upon such authority under these rules to prepare and sign receipts, notices, Challans and other documents and registers required to be drawn up, maintained or issued under the Act or these rules.