Section 12(1)(iii) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1)(iii) in The Himachal Pradesh Value Added Tax Act, 2005

(iii)'I' denotes the input tax paid or payable for the said tax period, including input tax credit, if any, carried forward from any preceding tax period as determined under section 11.

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State of Himachal Pradesh - Subsection

Section 12(1)(iii) in The Himachal Pradesh Value Added Tax Act, 2005