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] [Section 56] [Entire Act] State of Himachal Pradesh - Subsection Section 56(18) in Himachal Pradesh Goods and Services Tax Rules, 2017 (18)Every registered person shall, on demand, produce the books of accounts which he is required to maintain under any law for the time being in force.
