Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 6(1)] [Section 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(1)(a) in The Himachal Pradesh Value Added Tax Act, 2005 (a)at every point of sale in respect of the goods specified in the second column of Schedule "A",