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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(2) in Himachal Pradesh Goods and Services Tax Rules, 2017

(2)The invoice shall be prepared in duplicate, in the case of the supply of services, in the following manner, namely,-
(a)the original copy being marked as Original For Recipient; and
(b)the duplicate copy being marked as Duplicate For Supplier.