Section 44(2) in Himachal Pradesh Goods and Services Tax Rules, 2017
(2)The amount, as specified in sub-rule (1) shall be determined separately for input tax credit of [central tax,State tax, Union territory tax and integrated tax.] [Substituted 'integrated tax and central tax' by Notification No. EXN-F(10)-17/2017, dated 24.7.2017 (w.e.f. 27.6.2017).]
