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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(3) in Himachal Pradesh Co-Operative Societies Act, 1968

(3)The Government may, by notification, exempt any, society or class of societies from,-
(a)land revenue;
(b)taxes on agricultural income;
(c)taxes on sale or purchase of goods; and
(d)taxes on profession, trades, callings and employments.