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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(ii) in Himachal Pradesh Goods and Services Tax Rules, 2017

(ii)the class of registered persons that would not be required to mention the Harmonised System of Nomenclature code for goods or services, for such period as may be specified in the said notification: