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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(3)(d) in The Himachal Pradesh Value Added Tax Act, 2005

(d)use as raw material or as capital goods in the manufacturing or processing of taxable goods for sale of the nature referred to in clauses (a), (b) or (c); or