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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(1) in Haryana Value Added Tax Rules, 2003

(1)In the case of every person who is required to do any act under the provisions of the Act these rules, the appropriate assessing authority shall prepare separately two files, namely, the personal file and the confidential file.