Section 16(2)(iv) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2)(iv) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(iv)in respect of goods brought or received by him and in respect of which the consignor has not issued a delivery note, an inward delivery note, signed and dated by him, showing particulars of his name, address including address of additional places of business, telephone number, fax number, e-mail address, web site address etc., if any, registration number, if any, all of which remain pre-printed on the head of the document, and full description, quantity and value of the goods sold, delivered or brought and shall keep the carbon copy or in case of computerised accounts an identical computer print-out of such bill of sale, cash memorandum or delivery note with him and retain it in his custody for the period mentioned in sub-section (1):

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 16(2)(iv) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008