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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Himachal Pradesh - Subsection

Section 162(2) in Himachal Pradesh Goods and Services Tax Rules, 2017

(2)On receipt of the application, the Commissioner shall call for a report from the concerned officer with reference to the particulars furnished in the application, or any other information, which may be considered relevant for the examination of such application.