Section 50(1) in Haryana Value Added Tax Rules, 2003

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State of Haryana - Subsection

Section 50(1) in Haryana Value Added Tax Rules, 2003

(1)A Halwaii may, at any time by filing his option in the form and manner given in sub-rule (4), offer to make, by way of composition, payment of lump sum in lieu of tax payable by him under the Act on sale of Halwaii goods in the State, computed by multiplying the number of Bhatti with the rate given in the table below:

Serial No.	Period	Rate of lump sum per Bhatti
1.	From 1st April, 2003	Rs.9,900/- per annum

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State of Haryana - Subsection

Section 50(1) in Haryana Value Added Tax Rules, 2003