Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49A(5)] [Section 49A] [Entire Act] State of Himachal Pradesh - Subsection Section 49A(5)(c) in The Himachal Pradesh Value Added Tax Act, 2005 (c)the principles to be adopted for the purposes of determination of value of the goods under the provisions of the Act;