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

State of Himachal Pradesh - Subsection

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

(c)in relation to any dealer, who runs a hotel, restaurant, bakery or other similar establishment wherein food preparations including tea, are served: Rs. [8,00,000/-] [Substituted for the figures & signs 5,00,000/- to 8,00,000/- by Act No. 13 of 2015 vide notification No. L.L.R.-D(6)-6/2015-LEG dated 10-05-2015 published in Rajpatra, Himachal Pradesh on 18-05-2015. Prior to this the previous entry was substituted for the words, figures & signs 4,00,000/- to 5,00,000/- by Act No. 2 of 2013 vide notification No. LLR-D(6)-35/2012-LEG dated 05-01-2013 published in Rajpatra, Himachal Pradesh on 15-01-2013.].