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State of Himachal Pradesh - Section

Section 125 in Himachal Pradesh Goods and Services Tax Rules, 2017

125. [ Secretary to the Authority. [Substituted by Notification No. EXN-F(10)-14/2018, dated 27.3.2018 (w.e.f. 27.6.2017).]

- An officer not below the rank of Additional Commissioner (working in the Directorate General of Safeguards) shall be the Secretary to the Authority.]