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

State of Himachal Pradesh - Subsection

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

(i)save as provided in sub-section (4), tax collected on the purchase of goods used as raw material in the manufacture of goods, and the goods so manufactured are despatched outside the State in any manner otherwise than by way of sale in the course of inter-State trade or commerce;