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 149] [Entire Act] State of Haryana - Subsection Section 149(2) in The Haryana Goods and Services Tax Act, 2017 (2)The goods and services tax compliance rating score may be determined on the basis of such parameters, as may be prescribed.
