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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(4) in The Haryana Goods and Services Tax Act, 2017

(4)The amount available in the electronic credit ledger may be used for making any payment towards output tax under this Act or under the Integrated Goods and Services Tax Act, 2017 (Central Act 13 of 2017) in such manner and subject to such conditions and within such time, as may be prescribed.