Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(a) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010 (a)tax shall not be payable unless the dealer or other person effects entry of goods specified in the Schedule into a local area;
