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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Himachal Pradesh - Subsection

Section 110(2) in Himachal Pradesh Goods and Services Tax Rules, 2017

(2)A memorandum of cross-objections to the Appellate Tribunal under sub-section (5) of section 112 shall be filed either electronically or otherwise as may be notified by the Registrar, in FORM GST APL-06.