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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(6)(b) in The Himachal Pradesh Value Added Tax Act, 2005

(b)in relation to any dealer, who himself manufactures or produces any goods for sale: Rs. [14,00,000/-] [The taxable quantum in clauses (b), (c) enhanced from 2, 00,000/- to 4, 00,000/- vide Act No. 38 of 2011 published in Rajpatra, Himachal Pradesh on 29-09-2011.];