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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Haryana - Subsection

Section 109(2) in The Haryana Goods and Services Tax Act, 2017

(2)The constitution and jurisdiction of the State Bench and the Area Benches located in the State shall be in accordance with the provisions of section 109 of the Central Goods and Services Tax Act, 2017 (Central Act 12 of 2017) or the rules made thereunder.