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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 Himachal Pradesh General Sales Tax Act, 1968

(c)in relation to any dealer who runs a [XXXXXXXXX] [The words 'tandoor' , 'loh' 'dhaba' 'halwai shop' and 'Indian' deleted from clause (c) of sub-section (4) w.e.f. 2.11.1991 vide Act No. 18 of 1991 (Sec. 3).] hotel, restaurant, [XXXXXXX] [The words 'tandoor' 'loh' 'dhaba' 'halwai shop' and 'Indian' deleted from clause (c) of section (4) w.e.f. 2.11.1991 vide ibid (Sec. 3).] bakery or other similar establishment wherein [XXXXX] [The word 'Indian' deleted vide vide Act No. 18 of 1991 (Sec. 3).] food preparations including tea, are served, [1,00,000] [Figures of '25,000' Substituted by '40,000' w.e.f. 29.4.1978 vide Act No. 17 of 1978, further Substituted by '1,00,000' vide Act No. 15 of 1986.] rupees;