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[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

State of Himachal Pradesh - Subsection

Section 117(1)(ii) in Himachal Pradesh Goods and Services Tax Rules, 2017

(ii)the serial number and value of declarations in Forms C or F and certificates in Forms E or H or Form I specified in rule 12 of the Central Sales Tax (Registration and Turnover) Rules, 1957 submitted by the applicant in support of the claims referred to in sub-clause (i);