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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(5) in Haryana Value Added Tax Rules, 2003

(5)The assessing authority shall make necessary entries in the register in Form VAT-G2 in respect of a dealer whose registration certificate has been cancelled under the Act. The information relating to cancellation of a certificate of registration shall be uploaded on the website www.haryanatax.com every month.