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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(2) in The Himachal Pradesh Value Added Tax Act, 2005

(2)Where a tax invoice has been issued for sale of any goods and the tax payable in respect of the sale exceeds the amount shown as tax charged in such tax invoice, the registered dealer making the sale, shall immediately issue to the purchasing registered dealer a debit note containing such particulars as may be prescribed.