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[Cites 0, Cited by 0] [Section 89(4)] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(4)(F) in Himachal Pradesh Goods and Services Tax Rules, 2017

(F)[ "Relevant period" means the period for which the claim has been filed. [Substituted by Notification No. EXN-F(10)-44/2017, dated 16.1.2018 (w.e.f. 27.6.2017).]