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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Himachal Pradesh - Subsection

Section 99(2) in Himachal Pradesh Goods and Services Tax Rules, 2017

(2)The registered person may accept the discrepancy mentioned in the notice issued under sub-rule (1), and pay the tax, interest and any other amount arising from such discrepancy and inform the same or furnish an explanation for the discrepancy in FORM GST ASMT-11 to the proper officer.