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 12] [Entire Act] State of Haryana - Subsection Section 12(2) in Haryana Local Area Development Tax Rules, 2001 (2)Every such importer or person shall keep separate purchase and sale account in respect of goods.
