Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Himachal Pradesh - Subsection Section 41(4) in Himachal Pradesh Goods and Services Tax Rules, 2017 (4)The inputs and capital goods so transferred shall be duly accounted for by the transferee in his books of account.
