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 12A] [Entire Act] State of Himachal Pradesh - Subsection Section 12A(2) in Himachal Pradesh General Sales Tax Act, 1968 (2)The deduction referred to in sub-section (1) shall be made in the manner which may be prescribed.
