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[Cites 0, Cited by 0] [Section 138(14)] [Section 138] [Entire Act]

State of Himachal Pradesh - Subsection

Section 138(14)(n) in Himachal Pradesh Goods and Services Tax Rules, 2017

(n)where the goods are being transported upto a distance of twenty kilometers from the place of the business of the consignor to a weighbridge for weighment or from the weighbridge back to the place of the business of the said consignor subject to the condition that the movement of goods is accompanied by a delivery challan issued in accordance with rule 55.