Section 50(1)(c) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(1)(c) in The Himachal Pradesh Value Added Tax Act, 2005

(c)being a registered dealer, falsely represents when purchasing any class of goods for use by him in the manufacture of any goods for sale, that goods of such class are covered by his certificate of registration; or

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State of Himachal Pradesh - Subsection

Section 50(1)(c) in The Himachal Pradesh Value Added Tax Act, 2005