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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(4)(b) in Himachal Pradesh Goods and Services Tax Rules, 2017

(b)every owner or operator of a warehouse or godown shall maintain books of accounts with respect to the period for which particular goods remain in the warehouse, including the particulars relating to dispatch, movement, receipt and disposal of such goods.