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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(3)(b) in The Himachal Pradesh Value Added Tax Act, 2005

(b)of any such particulars to any person entrusted with the administration of this Act for the purposes of carrying out the objects of this Act; or