Section 89(2)(l) in Himachal Pradesh Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(2)(l) in Himachal Pradesh Goods and Services Tax Rules, 2017

(l)a declaration to the effect that the incidence of tax, interest or any other amount claimed as refund has not been passed on to any other person, in a case where the amount of refund claimed does not exceed two lakh rupees:

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State of Himachal Pradesh - Subsection

Section 89(2)(l) in Himachal Pradesh Goods and Services Tax Rules, 2017