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 30] [Entire Act] State of Himachal Pradesh - Subsection Section 30(11) in The Himachal Pradesh Value Added Tax Act, 2005 (11)Where tax invoice or retail invoice are not required to be issued, every registered dealer shall issue such other invoice as may be prescribed.
