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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(5) in Haryana Value Added Tax Rules, 2003

(5)A lump sum dealer shall not issue a tax invoice as defined in clause (zl) of sub-section (1) of section 2. The input tax in respect of goods purchased by any dealer from a lump sum dealer shall be nil.