Section 48(1) in Himachal Pradesh Goods and Services Tax Rules, 2017
(1)The invoice shall be prepared in triplicate, in the case of supply of goods, in the following manner, namely,-(a)the original copy being marked as Original For Recipient;(b)the duplicate copy being marked as Duplicate For Transporter; and(c)the triplicate copy being marked as Triplicate For Supplier.
