Section 56(3)(i) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(3)(i) in The Himachal Pradesh Value Added Tax Act, 2005

(i)of any such particulars to the Director of Economics and Statistics Department of the State Government as may be necessary for enabling him to work out the incidence of tax on any commodity or for carrying out any statistical survey of trade, commodity or dealer; and

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State of Himachal Pradesh - Subsection

Section 56(3)(i) in The Himachal Pradesh Value Added Tax Act, 2005