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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2) in Haryana Value Added Tax Rules, 2003

(2)A dealer who has been served with a notice under sub-rule (1) may prefer an objection in writing personally or through an authorised agent. No fee shall be payable in respect of any such objection.