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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Himachal Pradesh - Subsection

Section 96(1)(b) in Himachal Pradesh Goods and Services Tax Rules, 2017

(b)the applicant has furnished a valid return in FORM GSTR-3 [or FORM GSTR-3B, as case may be] [Inserted by Notification No. EXN-F(10)-17/2017, dated 24.7.2017 (w.e.f. 27.6.2017).];