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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(9) in Haryana Value Added Tax Rules, 2003

(9)Notwithstanding anything contained in the preceding sub-rules, one authenticated copy of an order of assessment or penalty as the case may be, or one authenticated copy of order passed in appeal, revision or review, as the case may be, shall be supplied free of cost.