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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(6)(c) in Himachal Pradesh General Sales Tax Act, 1968

(c)the certificate of registration granted under the Central Sales Tax Act, 1956, to a dealer liable to pay to virtue of the provisions of section 5 but who is not otherwise liable to pay tax under section 4 has been cancelled, the Commissioner [or the prescribed authority] [Inserrted vide Act No. 2 of 1995 (Sec. 3).] shall cancel the registration and the cancellation shall come into force after the expiry of such period as may be prescribed.