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[Cites 0, Cited by 0] [Section 75(4)] [Section 75] [Entire Act]

State of Himachal Pradesh - Subsection

Section 75(4)(ii) in Himachal Pradesh Goods and Services Tax Rules, 2017

(ii)rectification by the recipient means adding or correcting the details of an inward supply so as to match the details of corresponding outward supply declared by the supplier.