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 17] [Entire Act] State of Haryana - Subsection Section 17(7) in Haryana Value Added Tax Rules, 2003 (7)No dealer to whom a declaration in Form VAT-D1 has been issued shall transfer the same to any person, except as provided in sub-rule (1).
