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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Haryana - Subsection

Section 62(3)(d) in Haryana Value Added Tax Rules, 2003

(d)the person taking delivery of goods or delivering the goods for booking furnishes a letter of authority from the consignee or consignor containing his specimen signatures duly attested; and