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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(4) in Haryana Value Added Tax Rules, 2003

(4)The security furnished under sub-section (6) of section 31 shall be forfeited, if the payment of the amount due on account of advance tax, penalty or interest imposed is not made within the time allowed for the payment thereof.