Section 54(8)(a) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 54(8)] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(8)(a) in The Haryana Goods and Services Tax Act, 2017

(a)[ refund of tax paid on export of goods or services or both or on inputs or input services used in making such exports;] [Substituted by Haryana Act No. 25 of 2018, dated 28.9.2018.]

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State of Haryana - Subsection

Section 54(8)(a) in The Haryana Goods and Services Tax Act, 2017