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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(3)(c) in The Himachal Pradesh Value Added Tax Act, 2005

(c)of any such particulars when such disclosure is occasioned by the lawful employment under this Act of any process for the service of any notice or summons or the recovery of any demand; or