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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(2)(b) in Himachal Pradesh Goods and Services Tax Rules, 2017

(b)The information asked for in clause (a) shall be furnished within a period of three months or within such further period as may be extended by the Commissioner in this behalf.