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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(1)(m) in Himachal Pradesh Goods and Services Tax Rules, 2017

(m)the amount equal to aggregate of 'D1' and 'D2' shall be added to the output tax liability of the registered person: