Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Haryana - Subsection Section 34(4) in Haryana Value Added Tax Rules, 2003 (4)Every other dealer liable to pay tax under the Act shall pay tax monthly or quarterly as required by or under sub-section (3) or (4) of section 14, as the case may be.
