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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2)(nn) in Himachal Pradesh General Sales Tax Act, 1968

(nn)[ the manner of obtaining and granting the registration certificate, fee to be charged for the same and the manner in which the security is to be furnished under sub-section (1) and also the dates and the manner of furnishing returns under sub-section (2) of section 22-A;] [Clause (nn) added vide Act No. 5 of 1991 Sec. 13, w.e.f. 1.4.1991.]