Section 27 in Himachal Pradesh General Sales Tax Act, 1968
27. Liability to tax on stock in certain cases.
- Should his certificate of registration be cancelled under any provision of this Act, a dealer saw when he has transferred his business to some one else, and notwithstanding clause (h) of section 2 but subject to the provisions of section 7, shall be liable to pay tax on goods purchased by him in the [State of Himachal Pradesh] [Substituted for the words 'Union Territory of Himachal Pradesh' vide A.O. 1973.] after registration' and remaining unsold at the time of cancellation of certificate at a rate leviable for the sale of such goods.
