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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(1) in Haryana Value Added Tax Rules, 2003

(1)Out put tax in respect of a VAT dealer for a tax period is the aggregate of tax calculated on the sale of taxable goods made by him in the State during the tax period. It shall be represented by total of entries in column (h) in the Day Book (Sale side) prescribed in rule 53.