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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2)(a) in The Haryana Goods and Services Tax Act, 2017

(a)any taxes, duties, cesses, fees and charges levied under any law for the time being in force other than this Act, the Central Goods and Services Tax Act, 2017 (Central Act 12 of 2017) and the Goods and Services Tax (Compensation to States) Act, 2017 (Central Act 15 of 2017) if charged separately by the supplier;