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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(2)(ii) in Himachal Pradesh Value Added Tax Rules, 2005

(ii)complete, in material particulars if it contains the entire information required to be furnished therein, is correct arithmetically and is accompanied by the statutory or prescribed lists, documents and proof of payment of the full amount of tax due according to the returns and is duly signed by the dealer: