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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2) in The Himachal Pradesh Value Added Tax Act, 2005

(2)If the amount of input tax credit is more than the amount of output tax, the same may be adjusted, at the option of the dealer, against the tax liability for the said tax period, if any, under the Central Sales Tax Act, 1956 and only the remaining amount of the Central Sales Tax shall be payable.