Section 11(4)(a) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

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State of Himachal Pradesh - Subsection

Section 11(4)(a) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(a)referred to in sub-section (1) or sub-section (2) has, in the course of his business, sold local goods to other registered dealer and has failed to make the statement referred to in subsection (1), and

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State of Himachal Pradesh - Subsection

Section 11(4)(a) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010