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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Haryana - Subsection

Section 69(4) in Haryana Value Added Tax Rules, 2003

(4)While issuing an entitlement or revised entitlement certificate under sub-rule (2), the officer in charge of the district shall after verification from his record indicate therein the remaining period and the remaining extent of benefit and shall keep a record of such certificates and the benefit availed on the strength of same in a register in Form VAT-G16.