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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(3) in The Haryana Goods and Services Tax Act, 2017

(3)The revocation of cancellation of registration under the Central Goods and Services Tax Act, 2017 (Central Act 12 of 2017) shall be deemed to be a revocation of cancellation of registration under this Act.Chapter - VII Tax Invoice, Credit and Debit Notes