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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(11) in The Haryana Goods and Services Tax Act, 2017

(11)Where any amount has been transferred to the electronic cash ledger under this Act, the same shall be deemed to be deposited in the said ledger as provided in sub-section (1).] [Added by Haryana Act No. 37 of 2019, dated 25.11.2019.]