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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(1) in Haryana Value Added Tax Rules, 2003

(1)Every dealer shall keep separate account of sales and purchases made (i) in the State, (ii) in the course of inter-state trade or commerce, (iii) in the course of import into India and (iv) in the course of export out of India.