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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(2)(i) in Himachal Pradesh Value Added Tax Rules, 2005

(i)correct, if its version conforms to that of the accounts maintained by the dealer and the account version cannot be impeached by any adverse information, to the contrary, available on record till 30th November of the following financial year; and