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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Himachal Pradesh - Subsection

Section 144(5) in Himachal Pradesh Goods and Services Tax Rules, 2017

(5)The proper officer shall issue a notice to the successful bidder in FORM GST DRC-11 requiring him to make the payment within a period of fifteen days from the date of auction. On payment of the full bid amount, the proper officer shall transfer the possession of the said goods to the successful bidder and issue a certificate in FORM GST DRC-12.