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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(6) in Haryana Value Added Tax Rules, 2003

(6)The person in charge of each branch shall, at all reasonable times, on demand by the circle assessing authority, furnish the name and address of the head office and intimate whether or not his branch's returns of turnover have been despatched to such office.