Section 19(1)(iii) in Himachal Pradesh Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(1)(iii) in Himachal Pradesh Goods and Services Tax Rules, 2017

(iii)addition, deletion or retirement of partners or directors, Karta, Managing Committee, Board of Trustees, Chief Executive Officer or equivalent, responsible for the day to day affairs of the business,-

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State of Himachal Pradesh - Subsection

Section 19(1)(iii) in Himachal Pradesh Goods and Services Tax Rules, 2017