Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(22) in The Haryana Goods and Services Tax Act, 2017 (22)"cess" shall have the same meaning as assigned to it in the Goods and Services Tax (Compensation to States) Act, 2017 (Central Act 15 of 2017);
