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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Himachal Pradesh - Subsection

Section 83(11) in Himachal Pradesh Goods and Services Tax Rules, 2017

(11)A goods and services tax practitioner enrolled in any other State or Union territory shall be treated as enrolled in the State or Union territory for the purposes specified in sub-rule (8).