Section 102(2) in Himachal Pradesh Goods and Services Tax Rules, 2017
(2)On conclusion of special audit, the registered person shall be informed of the findings of special audit in FORM GST ADT-04.[Chapter XII] [Inserted by Notification No. EXN-F(10)-14/2017, dated 30.6.2017 (w.e.f. 27.6.2017).] Advance Ruling
