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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

State of Himachal Pradesh - Subsection

Section 95(3)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

(a)[ the inward supplies of goods or services or both were received from a registered person against a tax invoice;] [Substituted by Notification No. EXN-F(10)-5/2018, dated 5.6.2018 (w.e.f. 27.6.2017).]