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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Himachal Pradesh - Subsection

Section 66(1) in Himachal Pradesh Goods and Services Tax Rules, 2017

(1)Every registered person required to deduct tax at source under section 51 (hereafter in this rule referred to as deductor) shall furnish a return in FORM GSTR-7 electronically through the common portal either directly or from a Facilitation Centre notified by the Commissioner.