Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Haryana - Subsection Section 22(4) in Haryana Value Added Tax Rules, 2003 (4)No claim of return of goods sold to any person shall be admissible if the claim is not made in the return for the quarter in which the goods have been returned.
