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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1A) in The Haryana Goods and Services Tax Act, 2017

(1A)[ where certain activities or transactions, constitute a supply in accordance with the provisions of sub-section (1), they shall be treated either as supply of goods or supply of services as referred to in Schedule II.] [Inserted by Haryana Act No. 25 of 2018, dated 28.9.2018.]