Section 3(4)(iii) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

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State of Himachal Pradesh - Subsection

Section 3(4)(iii) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(iii)in respect of goods specified in Schedule-II, which after entry into a local area are sold in the same form outside the State or in the course of inter-State trade or commerce or in the course of export out of the territory of India; and

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State of Himachal Pradesh - Subsection

Section 3(4)(iii) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010