Section 10(2)(d) in The Haryana Goods and Services Tax Act, 2017

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State of Haryana - Subsection

Section 10(2)(d) in The Haryana Goods and Services Tax Act, 2017

(d)he is not engaged in making any supply of goods through an electronic commerce operator who is required to collect tax at source under section 52; [***] [Omitted 'and' by Haryana Act No. 37 of 2019, dated 25.11.2019.]

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State of Haryana - Subsection

Section 10(2)(d) in The Haryana Goods and Services Tax Act, 2017