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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Haryana - Subsection

Section 62(3)(e) in Haryana Value Added Tax Rules, 2003

(e)the transport receipt or the forwarding note in respect of consignment of goods brought from a place outside the State or intended to be booked for a place outside the State by a dealer not registered under the Act is countersigned by the Excise and Taxation Officer of the district or any other officer authorised by him.