Section 6(3)(a) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

(a)his turnover during that period on---

(i)the sale of goods declared tax free under section 9;

(ii)sale or purchase of goods falling under section 58; and

(iii)such other sales or purchases as may be prescribed; and

Legal Document View