Section 31(3)(c) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(3)(c) in The Haryana Goods and Services Tax Act, 2017

(c)a registered person supplying exempted goods or services or both or paying tax under the provisions of section 10 shall issue, instead of a tax invoice, a bill of supply containing such particulars and in such manner, as may be prescribed:

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State of Haryana - Subsection

Section 31(3)(c) in The Haryana Goods and Services Tax Act, 2017