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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(8) in The Himachal Pradesh Value Added Tax Act, 2005

(8)Notwithstanding anything contained in this Act, the State Government may, as may be prescribed, specify any goods in respect of which input tax credit shall not be allowed in part or in full or specify the class of dealers who shall not be entitled to input tax credit in part or in full.