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 54] [Entire Act] State of Haryana - Subsection Section 54(4) in Haryana Value Added Tax Rules, 2003 (4)Before making use of any new series of invoices and delivery notes, the dealer shall inform the assessing authority concerned of their serial numbers.
