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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Himachal Pradesh - Subsection

Section 97(2) in Himachal Pradesh Goods and Services Tax Rules, 2017

(2)Where any amount, having been credited to the Fund, is ordered or directed to be paid to any claimant by the proper officer, appellate authority or court, the same shall be paid from the Fund.