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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21A(3) in Himachal Pradesh Goods and Services Tax Rules, 2017

(3)A registered person, whose registration has been suspended under sub-rule (1) or sub-rule (2), shall not make any taxable supply during the period of suspension and shall not be required to furnish any return under section 39.