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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(2) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(2)Where the goods mentioned in sub-section (1) are purchased and sold in the course of their business by a chain of registered dealers, the selling registered dealer shall issue a bill or invoice or cash memo, containing the statement referred to in sub-section (1).