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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(1) in Haryana Value Added Tax Rules, 2003

(1)Every application for review under section 35 to the Tribunal shall be written on standard water marked judicial paper affixed with court fee stamps of the value as specified in rule 77 and shall be in Form VAT-M3 verified in the manner specified therein.