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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(3)(g) in Himachal Pradesh General Sales Tax Act, 1968

(g)of the annual gross turnover, shown in any return furnished or determined in any assessment order passed under this Act, to any officer of the Central or any State Government as may be necessary for the purpose of enabling that Government to levy or realise any tax or duty imposed by it; or