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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(5) in Haryana Value Added Tax Rules, 2003

(5)Every order of assessment shall be in writing and where the assessing authority determines the turnover or tax liability of a dealer at a figure different from that shown in the return submitted under the provisions of these rules, the order shall state briefly the reasons thereof but failure to state the reason shall not affect the validity of the assessment order.