Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 9 in Haryana Value Added Tax Rules, 2003 9. Award of costs by Tribunal. [section 57(14)]. - The costs of all appeals or applications made before the Tribunal shall be in the discretion of the Tribunal:Provided that such costs shall not exceed rupees two thousand in any case.
