Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(1) in The Himachal Pradesh Value Added Tax Act, 2005

(1)Where a tax invoice has been issued for any sale of goods but if within six months from the date of such sale, the amount shown as tax charged in such tax invoice is found to exceed the tax payable, the registered dealer effecting the sale shall immediately issue to the purchasing registered dealer a credit note containing such particulars as may be prescribed.