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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(8A) in The Haryana Goods and Services Tax Act, 2017

(8A)[ Where the Central Government has disbursed the refund of State Tax, the Government shall transfer an amount equal to the amount so refunded, to the Central Government.] [Inserted by Haryana Act No. 37 of 2019, dated 25.11.2019.]