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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2)(g) in Himachal Pradesh General Sales Tax Act, 1968

(g)the intervals at which the conditions subject to which a lump-sum by way of composition may be accepted by the Commissioner from any dealer, the manner in which such lump-sum is to be determined and the manner in which the tax under this Act shall be payable under section 12;