Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Haryana - Subsection Section 55(1) in Haryana Value Added Tax Rules, 2003 (1)A registered dealer when required by the assessing authority shall produce before it any book, document or account relating to his business for the purpose of authentication.
