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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5A(iii) in Himachal Pradesh General Sales Tax Act, 1968

(iii)uses such goods for a purpose other than that of resale within the State or sale in the course of inter-State trade or commerce or in the course of export out of the territory of India, or