Section 95(a) in The Haryana Goods and Services Tax Act, 2017
(a)"advance ruling" means a decision provided by the Authority or the Appellate Authority [or the National Appellate Authority] [Inserted by Haryana Act No. 37 of 2019, dated 25.11.2019.] to an applicant on matters or on questions specified in sub-section (2) of section 97 or sub-section (1) of section 100 [of the Act or of section 101C of the Central Goods and Services Tax Act, 2017 (Central Act 12 of 2017)] [Inserted by Haryana Act No. 37 of 2019, dated 25.11.2019.], in relation to the supply of goods or services or both being undertaken or proposed to be undertaken by the applicant;
