Section 6(1)(d) in The Himachal Pradesh Value Added Tax Act, 2005

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State of Himachal Pradesh - Subsection

Section 6(1)(d) in The Himachal Pradesh Value Added Tax Act, 2005

(d)[at every point of sale in respect of the goods specified in the second column of Schedule 'E'] [Clause (d) inserted vide notification No LLR-d(6)-7/2011-Loos dated 6-05-2011 Published in RHP (Extra-ordinary) on 07-05-2011.],

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State of Himachal Pradesh - Subsection

Section 6(1)(d) in The Himachal Pradesh Value Added Tax Act, 2005