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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2)(vi) in Haryana Value Added Tax Rules, 2003

(vi)Date(s) and number(s) of original invoice(s) issued by the seller in respect of the sale of the goods referred to in item (iv).