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[Cites 0, Cited by 0] [Section 11(10)] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(10)(f) in The Himachal Pradesh Value Added Tax Act, 2005

(f)the credit note has been received from selling registered dealer for the amount of tax charged in excess of the tax due according to the provisions of this Act; or