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[Cites 0, Cited by 0] [Section 11(13)] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(13)(i) in The Himachal Pradesh Value Added Tax Act, 2005

(i)"A" represents the amount of input tax credit [which the purchasing dealer may be allowed under this section in respect of taxable sales made by him during the tax period] [The words 'for which the purchasing dealer is entitled to', substituted by Act No. 12 of 2007 published vide Notification No. LLR-D (6)4/2007-Leg. dated 16-5-2007 in R.H.P. Extra dated 16-5-2007.];