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 17] [Entire Act] State of Haryana - Subsection Section 17(12) in Haryana Value Added Tax Rules, 2003 (12)The dealer referred to in sub-rule (6) shall maintain a register in Form VAT-D5 containing accounts of the declaration forms issued to him.
