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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(2) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(2)The deductions claimed under sub-section (1) shall be subject to production of such proof in such form and in such manner as the State Government may notify. The Assessing Authority may ask for any relevant evidence to satisfy itself about the genuineness and correctness of the proof furnished.