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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(3) in Himachal Pradesh General Sales Tax Act, 1968

(3)Every dealer who has been registered upon application made under this section shall, for so long as his registration remains in force, be liable to pay tax under this Act whether his gross turnover exceeds the taxable quantum or not.