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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Himachal Pradesh - Subsection

Section 101(5) in Himachal Pradesh Goods and Services Tax Rules, 2017

(5)On conclusion of the audit, the proper officer shall inform the findings of audit to the registered person in accordance with the provisions of sub-section (6) of section 65 in FORM GST ADT-02.