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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2) in The Haryana Goods and Services Tax Act, 2017

(2)Notwithstanding anything contained in sub-section (10) of section 25, any rejection of application for registration or the Unique Identity Number under the Central Goods and Services Tax Act, 2017 (Central Act 12 of 2017) shall be deemed to be a rejection of application for registration under this Act.