Section 102 in Himachal Pradesh Goods and Services Tax Rules, 2017
102. Special Audit.
(1)Where special audit is required to be conducted in accordance with the provisions of section 66, the officer referred to in the said section shall issue a direction in FORM GST ADT-03 to the registered person to get his records audited by a chartered accountant or a cost accountant specified in the said direction.(2)On conclusion of special audit, the registered person shall be informed of the findings of special audit in FORM GST ADT-04.[Chapter XII] [Inserted by Notification No. EXN-F(10)-14/2017, dated 30.6.2017 (w.e.f. 27.6.2017).] Advance Ruling
