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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Himachal Pradesh - Subsection

Section 138(12) in Himachal Pradesh Goods and Services Tax Rules, 2017

(12)Where the person to whom the information specified in sub-rule (11) has been made available does not communicate his acceptance or rejection within seventy two hours of the details being made available to him on the common portal, or the time of delivery of goods whichever is earlier, it shall be deemed that he has accepted the said details.