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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Haryana - Subsection

Section 97(1) in The Haryana Goods and Services Tax Act, 2017

(1)An applicant desirous of obtaining an advance ruling under this Chapter may make an application in such form and manner and accompanied by such fee, as may be prescribed, stating the question on which the advance ruling is sought.