Section 3(4)(iv) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

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State of Himachal Pradesh - Subsection

Section 3(4)(iv) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(iv)in respect of goods on the entry of which it is proved to the satisfaction of the Assessing Authority that such goods have already been subjected to tax under this Act:

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State of Himachal Pradesh - Subsection

Section 3(4)(iv) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010