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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Haryana - Subsection

Section 62(4) in Haryana Value Added Tax Rules, 2003

(4)The driver or the person in charge of the vehicle shall always carry with him a copy of Waybill in Form VAT-T4 and a copy of the Transport Receipt in respect of each consignment of goods being carried.