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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(3) in The Himachal Pradesh Value Added Tax Act, 2005

(3)Any registered dealer who receives or issues a credit note or a debit note shall modify his return for the period in which the credit note or debit note is received or issued, as the case may be, and pay any tax due before furnishing such return.