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[Cites 0, Cited by 0] [Section 42C] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42C(1) in Himachal Pradesh General Sales Tax Act, 1968

(1)Subject to such restrictions and conditions as may be prescribed, a set off, as provided in sub-section (2), shall be granted in such manner as may be prescribed, to a registered dealer in respect of tax paid goods in the circumstances mentioned in sub-section (2).