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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(4) in Himachal Pradesh General Sales Tax Act, 1968

(4)A provisional certificate of registration granted under this section shall be in force for such period as may be specified therein or until a certificate under section 8 is granted and the provisions of sub-section (4) of section 8 shall, so far as may be, apply to any such provisional certificate of registration.