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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(12) in Himachal Pradesh Goods and Services Tax Rules, 2017

(12)Every registered person manufacturing goods shall maintain monthly production accounts, showing quantitative details of raw materials or services used in the manufacture and quantitative details of the goods so manufactured including the waste and by products thereof.