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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(1)(c) in Himachal Pradesh Goods and Services Tax Rules, 2017

(c)the input tax credit on account of central tax, State tax, Union territory tax and integrated tax shall be distributed separately in accordance with the provisions of clause (d);