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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Haryana - Subsection

Section 60(1)(c) in Haryana Value Added Tax Rules, 2003

(c)At the specified day and time, the goods shall be put up in one or more lots, as the officer conducting the auction/sale may consider advisable, and shall be knocked down in favour of the highest bidder subject to confirmation of the sale by the Officer in charge of the district concerned if the officer conducting the auction is an officer subordinate to the officer in charge of the district.