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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(2)(d) in The Himachal Pradesh Value Added Tax Act, 2005

(d)retain his account books at the place of his business unless removed therefrom by an official for inspection, by any official agency, or by auditors, or for any other reasons which may be considered to be satisfactory by the Assessing Authority.