Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act] State of Himachal Pradesh - Subsection Section 9(1)(a) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010 (a)that a dealer has not effected the entry of any goods specified in the Schedule into a local area for consumption, use or sale therein;