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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(6)(a) in The Himachal Pradesh Value Added Tax Act, 2005

(a)amend certificate of registration on the dealer's application if the dealer or his legal representative furnishes the information that he--
(i)has transferred his business, or
(ii)has changed the name (constitution) or nature of his business, or
(iii)wants to open a new place of business or make any change either in the places of business or in the class or classes of goods specified in his certificate of registration for resale or for use in manufacture of goods for sale;