Section 13(2)(b) in The Himachal Pradesh Goods and Services Tax Act, 2017

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State of Himachal Pradesh - Subsection

Section 13(2)(b) in The Himachal Pradesh Goods and Services Tax Act, 2017

(b)the date of provision of service, if the invoice is not issued within the period prescribed under [***] [Omitted 'sub-section (2)' by Himachal Pradesh Act No. 1 of 2019, dated 24.1.2019.] of section 31 or the date of receipt of payment, whichever is earlier; or

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State of Himachal Pradesh - Subsection

Section 13(2)(b) in The Himachal Pradesh Goods and Services Tax Act, 2017