Section 11(1)(c) in Himachal Pradesh Goods and Services Tax Rules, 2017

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State of Himachal Pradesh - Subsection

Section 11(1)(c) in Himachal Pradesh Goods and Services Tax Rules, 2017

(c)all separately registered places of business of such person shall pay tax under the Act on supply of goods or services or both made to another registered place of business of such person and issue a tax invoice or a bill of supply, as the case may be, for such supply.

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State of Himachal Pradesh - Subsection

Section 11(1)(c) in Himachal Pradesh Goods and Services Tax Rules, 2017