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[Cites 0, Cited by 0] [Section 53(1A)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(1A)(h) in Himachal Pradesh Goods and Services Tax Rules, 2017

(h)value of taxable supply of goods or services, rate of tax and the amount of the tax credited or, as the case may be, debited to the recipient; and