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 24] [Entire Act] State of Himachal Pradesh - Subsection Section 24(x) in The Himachal Pradesh Goods and Services Tax Act, 2017 (x)every electronic commerce operator [who is required to collect tax at source under section 52] [Inserted by Himachal Pradesh Act No. 1 of 2019, dated 24.1.2019.];
