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] [Entire Act] State of Himachal Pradesh - Section Section 103 in Himachal Pradesh Goods and Services Tax Rules, 2017 103. [ [Substituted by Notification No. EXN-F(10)-28/2017, dated 30.8.2017 (w.e.f. 27.6.2017).] The Government shall appoint officers not below the rank of Joint Commissioner as member of the Authority for Advance Ruling.] [Substituted by Notification No. EXN-F(10)-28/2018, dated 29.9.2018 (w.e.f. 27.6.2017).]
