Section 50(1)(f) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(1)(f) in The Himachal Pradesh Value Added Tax Act, 2005

(f)has in his possession any form issued under the Act on payment by the Government, which has not been obtained by him or by his principal or by his agent in accordance with the provisions of this Act or any rules made thereunder; or

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State of Himachal Pradesh - Subsection

Section 50(1)(f) in The Himachal Pradesh Value Added Tax Act, 2005