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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21A(4) in Himachal Pradesh Goods and Services Tax Rules, 2017

(4)The suspension of registration under sub-rule (1) or sub-rule (2) shall be deemed to be revoked upon completion of the proceedings by the proper officer under rule 22 and such revocation shall be effective from the date on which the suspension had come into effect.]