Section 31A in The Haryana Goods and Services Tax Act, 2017
31A. [ Facility of digital payment to recipient. [Inserted by Haryana Act No. 37 of 2019, dated 25.11.2019.]
- The Government may, on the recommendations of the Council, prescribe a class of registered persons who shall provide prescribed modes of electronic payment to the recipient of supply of goods or services or both made by him and give option to such recipient to make payment accordingly, in such manner and subject to such conditions and restrictions, as may be prescribed.]
