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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(6) in The Himachal Pradesh Goods and Services Tax Act, 2017

(6)If any deductor fails to pay to the Government the amount deducted as tax under subsection (1), he shall pay interest in accordance with the provisions of sub-section (1) of section 50, in addition to the amount of tax deducted.