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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1) in Haryana Value Added Tax Rules, 2003

(1)The purchasing dealer shall issue to the seller a duly signed debit note (hereinafter referred to as 'DN') in respect of any de-escalation in the price of the goods purchased by him as soon as the amount of such de-escalation, whether interim or final, is settled between the two.