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 24] [Entire Act] State of Haryana - Subsection Section 24(x) in The Haryana Goods and Services Tax Act, 2017 (x)every electronic commerce operator [who is required to collect tax at source under section 52] [Added by Haryana Act No. 25 of 2018, dated 28.9.2018.];
