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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(1)(c) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(c)that a dealer is entitled to deduction in respect of value of local goods for the purpose of the computation of taxable purchase value;