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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(3) in Himachal Pradesh Value Added Tax Rules, 2005

(3)The dealer for whom monthly return period has been fixed under sub-rule (2) shall furnish a self-assessed return in Form VAT-XV for each month, within fifteen days from the close of each month.