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(5) in Haryana Value Added Tax Rules, 2003 (5)The assessing authority shall make a note of such authentication on the list, maintained under clause (b) of sub-section (2) of section 29 by the dealer.
