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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(3) in Haryana Value Added Tax Rules, 2003

(3)Where an order for the payment of interest on refunds or delayed refunds under sub-rule (1) or sub-rule (2), as the case may be, has been made, the sanctioning authority shall issue to the dealer interest payment order in Form VAT-G10.