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

State of Haryana - Subsection

Section 14(4) in Haryana Value Added Tax Rules, 2003

(4)Every certificate of registration cancelled under sub-rule (2) or sub-rule (3) shall, along with unused declaration forms, be surrendered by the dealer to the assessing authority immediately on receipt of the order of the cancellation.