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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(1)(iv) in Haryana Value Added Tax Rules, 2003

(iv)claim of sales made in the course of inter-State trade and commerce or in the course of export of goods out of the territory of India or in the course of import of goods into the territory of India exceeding twenty five lakh rupees in a year;