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[Cites 0, Cited by 0] [Section 138(14)] [Section 138] [Entire Act]

State of Himachal Pradesh - Subsection

Section 138(14)(d) in Himachal Pradesh Goods and Services Tax Rules, 2017

(d)in respect of movement of such goods and within such areas in the State and for values not exceeding such amount as the Commissioner of State Tax, in consultation with the Principal Chief Commissioner/Chief Commissioner of Central Tax, may, subject to the conditions that may be specified, notify;