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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(2)(a) in The Himachal Pradesh Goods and Services Tax Act, 2017

(a)where any proper officer issues an order under this Act, he shall also issue an order under the Central Goods and Services Tax Act, 2017, (No. 12 of 2017) as authorised by the said Act under intimation to the jurisdictional officer of central tax;