Section 117(1)(i) in Himachal Pradesh Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

State of Himachal Pradesh - Subsection

Section 117(1)(i) in Himachal Pradesh Goods and Services Tax Rules, 2017

(i)the value of claims under section 3, sub-section (3) of section 5, sections 6 and 6A and sub-section (8) of section 8 of the Central Sales Tax Act, 1956 made by the applicant; and

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State of Himachal Pradesh - Subsection

Section 117(1)(i) in Himachal Pradesh Goods and Services Tax Rules, 2017