Section 12 in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010
12. Certain provisions of VAT Act to apply.
- Subject to the provisions of this Act and the rules made thereunder, the provisions of sections 3, 14, 15, 16, 19, 21, 22, 23, 24, 25, 26, 27, 28, 29, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 59, 63 and 64 of the VAT Act, 2005 (12 of 2005) and the rules, orders and notifications issued or applicable thereunder, shall mutatis mutandis apply to the dealer in respect of tax levied and payable under this Act as if these sections were mutatis mutandis incorporated in this Act and the rules, orders and notifications applicable under these sections were mutatis mutandis issued under the relevant sections as so incorporated in this Act.
