Section 2(1)(u) in Haryana Value Added Tax Rules, 2003

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State of Haryana - Subsection

Section 2(1)(u) in Haryana Value Added Tax Rules, 2003

(u)"number of Bhatti" in relation to a Halwaii with reference to a month means the maximum number of Bhatti set-up or worked, whether wholly or partly, whether directly or indirectly including Bhatti engaged on job-work basis, at any point of time during the quarter by the Halwaii.

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State of Haryana - Subsection

Section 2(1)(u) in Haryana Value Added Tax Rules, 2003