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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(78) in The Haryana Goods and Services Tax Act, 2017

(78)"non-taxable supply" means a supply of goods or services or both which is not leviable to tax under this Act or under the Integrated Goods and Services Tax Act, 2017 (Central Act 13 of 2017);