Section 12(2)(a) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2)(a) in The Haryana Goods and Services Tax Act, 2017

(a)the date of issue of invoice by the supplier or the last date on which he is required, under [***] [Omitted 'sub-section (1)' by Haryana Act No. 25 of 2018, dated 28.9.2018.] of section 31, to issue the invoice with respect to the supply; or

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State of Haryana - Subsection

Section 12(2)(a) in The Haryana Goods and Services Tax Act, 2017