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 59] [Entire Act] State of Haryana - Subsection Section 59(2) in Haryana Value Added Tax Rules, 2003 (2)The security referred to in sub-section (6) of section 31 may be furnished by the person concerned in any of the methods specified in rule 70.
