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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(1)(e) in Haryana Value Added Tax Rules, 2003

(e)such saving certificates or bonds or fixed deposit receipts as are issued by the Government of India, the State Government, or Reserve Bank of India or Scheduled Bank, from time to time, to be pledged to the Commissioner or any other officer authorised by him in this behalf.