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

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

State of Himachal Pradesh - Subsection

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

(g)of the annual gross turnover, shown in any return furnished or determined in any assessment order passed under this Act, to any officer of the Central or any State Government, as may be necessary for the purpose of enabling that Government to levy or realise any tax or duty imposed by it; or

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State of Himachal Pradesh - Subsection

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