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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(1)(d) in Himachal Pradesh Goods and Services Tax Rules, 2017

(d)a bill of entry or any similar document prescribed under the Customs Act, 1962 or rules made thereunder for the assessment of integrated tax on imports;