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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(3) in Himachal Pradesh General Sales Tax Act, 1968

(3)Such dealers as may be required so to do by the assessing authority by notice served in the prescribed manner and every registered dealer shall furnish such returns by such dates and to such authority as may be prescribed.