Section 140(1)(iii) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Haryana - Subsection

Section 140(1)(iii) in The Haryana Goods and Services Tax Act, 2017

(iii)where the said amount of credit relates to goods sold under such exemption notification claiming refunds as are notified by the State Government.

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State of Haryana - Subsection

Section 140(1)(iii) in The Haryana Goods and Services Tax Act, 2017