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[Cites 0, Cited by 0] [Section 11(7)] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(7)(h) in The Himachal Pradesh Value Added Tax Act, 2005

(h)save as provided in sub-section (4), tax collected on purchase of goods but subsequently despatched to a place outside the State in any manner otherwise than by way of sale in the course of inter-State trade or commerce;