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 20] [Entire Act] State of Himachal Pradesh - Subsection Section 20(1) in The Himachal Pradesh Value Added Tax Act, 2005 (1)No person shall collect any sum by way of tax in respect of sale or purchase of any goods on which no tax is payable under this Act.
