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[Cites 0, Cited by 0] [Section 11(7)] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(7)(g) in The Himachal Pradesh Value Added Tax Act, 2005

(g)stock of goods remaining unsold at the time of closure of business and if a dealer has already taken any input tax credit against purchase of such stock of goods there shall be a reverse tax credit on closure of such business;