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[Cites 0, Cited by 0] [Section 78(5)] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(5)(c) in Haryana Value Added Tax Rules, 2003

(c)ten rupees for every return or statement recorded in any inquiry held under the Act or these rules or order on an objection or of assessment of tax or any other document of which copy is permissible under these rules;