Section 6(3)(iii) in Himachal Pradesh General Sales Tax Act, 1968

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State of Himachal Pradesh - Subsection

Section 6(3)(iii) in Himachal Pradesh General Sales Tax Act, 1968

(iii)sales to any undertaking supplying electrical energy to the public under a licence or sanction granted or deemed to have been granted under the Indian Electricity Act, 1910 (Act No. 9 of 1910), of goods for use by it in the generation or distribution of such energy:

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State of Himachal Pradesh - Subsection

Section 6(3)(iii) in Himachal Pradesh General Sales Tax Act, 1968