Section 59(2)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

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State of Himachal Pradesh - Subsection

Section 59(2)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

(a)invoice wise details of all -

(i)inter-State and intra-State supplies made to the registered persons; and

(ii)inter-State supplies with invoice value more than two and a half lakh rupees made to the unregistered persons;