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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in Haryana Value Added Tax Rules, 2003

(1)The certificate referred to in clause (b) of sub-section (3) of section 7 shall be in Form VAT-C3 and shall be furnished by a purchasing Government department to a selling VAT dealer in respect of a duly invoiced sale of taxable goods made by the VAT dealer to the Government department.