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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(5) in The Himachal Pradesh Value Added Tax Act, 2005

(5)The net tax payable for a tax period by a dealer, liable to pay tax, but not registered under this Act, shall be equal to the output tax plus purchase tax, if any, payable for the said tax period as per the provisions of this Act and no input tax credit shall be admissible to him.