Section 9(1)(d) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

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State of Himachal Pradesh - Subsection

Section 9(1)(d) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(d)that goods purchased by a dealer in a local area from a person or a dealer who is not a registered dealer had not entered into that local area before they were purchased by him; and

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State of Himachal Pradesh - Subsection

Section 9(1)(d) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010