Section 10(2)(f) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

(f)[ he is neither a casual taxable person nor a non-resident taxable person:] [Inserted by Haryana Act No. 37 of 2019, dated 25.11.2019.]

Legal Document View