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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(5) in Haryana Value Added Tax Rules, 2003

(5)Subject to the provisions of sub-rule (4), the lottery dealer liable to pay lump sum shall pay it seven days before the date of draw for each scheme of lottery and the treasury receipt in proof of payment of tax shall be furnished to the appropriate assessing authority within a week of the payment made.