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[Cites 0, Cited by 0] [Section 30(7)] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(7)(c) in The Himachal Pradesh Value Added Tax Act, 2005

(c)in case the sale is in the course of inter-State trade or commerce or export out of the territory of India, the name, address and registration number, if any, of the purchasing dealer/foreign buyer and the type of statutory form, if any, against which the sale has been made;