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

State of Himachal Pradesh - Subsection

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

(c)purchase of goods made in the State from,--
(i)an un-registered dealer or a casual dealer, or
(ii)a dealer whose certificate of registration has been suspended, or
(iii)a registered dealer who has opted to pay lump-sum amount, in lieu of tax, by way of composition under sub-section (2) of or presumptive tax under section 7;