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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Himachal Pradesh - Subsection

Section 61(4) in Himachal Pradesh Goods and Services Tax Rules, 2017

(4)A registered person, claiming refund of any balance in the electronic cash ledger in accordance with the provisions of sub-section (6) of section 49, may claim such refund in Part B of the return in FORM GSTR-3 and such return shall be deemed to be an application filed under section 54.