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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Himachal Pradesh - Subsection

Section 61(2) in The Himachal Pradesh Value Added Tax Act, 2005

(2)The inspection or audit as required under sub-section (1), may either be under taken in the office of such Authority or in the business premises, or warehouse, or office of the dealer.