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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Himachal Pradesh - Subsection

Section 113(1) in Himachal Pradesh Goods and Services Tax Rules, 2017

(1)The Appellate Authority shall, along with its order under sub-section (11) of section 107, issue a summary of the order in FORM GST APL-04 clearly indicating the final amount of demand confirmed.