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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(1)(h) in Himachal Pradesh Goods and Services Tax Rules, 2017

(h)input tax credit left after attribution of input tax credit under clause (g) shall be called common credit, be denoted as 'C2' and calculated as-