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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(1) in Haryana Value Added Tax Rules, 2003

(1)The declaration required to be furnished under the first proviso to sub-section (4) of section 31 shall be in Form VAT-D4 (hereinafter referred to as 'transit slip'):Provided that where tax-free goods exclusively are carried in a vehicle, no transit slip shall be required to be furnished.