Section 39(2) in The Haryana Goods and Services Tax Act, 2017
(2)A registered person paying tax under the provisions of section 10 shall, for each financial year or part thereof, furnish a return electronically of turnover in State, inward supplies of goods or services or both, tax payable, tax paid and such other particulars in such form and manner and within such time, as may be prescribed.] [Substituted by Haryana Act No. 37 of 2019, dated 25.11.2019.]
