Section 83(1)(c) in Himachal Pradesh Goods and Services Tax Rules, 2017

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State of Himachal Pradesh - Subsection

Section 83(1)(c) in Himachal Pradesh Goods and Services Tax Rules, 2017

(c)he has passed,

(i)a graduate or postgraduate degree or its equivalent examination having a degree in Commerce, Law, Banking including Higher Auditing, or Business Administration or Business Management from any Indian University established by any law for the time being in force; or

(ii)a degree examination of any Foreign University recognised by any Indian University as equivalent to the degree examination mentioned in sub-clause (i); or

(iii)any other examination notified by the Government, on the recommendation of the Council, for this purpose; or

(iv)has passed any of the following examinations, namely:-

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State of Himachal Pradesh - Subsection

Section 83(1)(c) in Himachal Pradesh Goods and Services Tax Rules, 2017