Section 10(2)(e) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2)(e) in The Haryana Goods and Services Tax Act, 2017

(e)he is not a manufacturer of such goods, as may be notified by the Government, on the recommendations of the [Council; and] [Substituted 'Council:' by Haryana Act No. 37 of 2019, dated 25.11.2019.]

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State of Haryana - Subsection

Section 10(2)(e) in The Haryana Goods and Services Tax Act, 2017