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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Himachal Pradesh - Subsection

Section 62(2) in The Himachal Pradesh Value Added Tax Act, 2005

(2)Where, on the date of commencement of this Act, a registered dealer holds the stock of any taxable goods, purchased by him on or after 1st April, 2004, he shall furnish the particulars thereof, in such form within such period, in such manner and to such Authority, as may be prescribed.