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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(b) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(b)where any such goods are consumed, used or sold in a local area by a dealer or as the case may be, by such other person it shall be presumed until the contrary is proved by him, that such goods had entered into that local area for consumption, use or sale therein; and