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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(c) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(c)when a dealer purchases goods specified in the Schedule in a local area from a person or a dealer who is not a registered dealer, it shall be presumed, unless the contrary is proved by him, that the entry of such goods had been effected by him into such local area before they were purchased by such dealer.