Section 42C in Himachal Pradesh General Sales Tax Act, 1968
42C. [ Set off of tax in respect of tax paid goods in certain circumstances. [Sections 42-C and 42-D added vide Act No. 18 of 1991 (Sec. 9) w.e.f. 2.11.1991.]
(1)Subject to such restrictions and conditions as may be prescribed, a set off, as provided in sub-section (2), shall be granted in such manner as may be prescribed, to a registered dealer in respect of tax paid goods in the circumstances mentioned in sub-section (2).(2)When the registered dealer purchases any goods, which have suffered tax either under sub-section (2) of section 6 at full rates or under section 42 or section 42-B at the concessional rates, for use of such goods as raw-material in the manufacture in Himachal Pradesh of any goods for sale, he shall be entitled to a set off of tax equal to the difference between the aggregate liability on the sale of final product minus to the amount of tax already paid by the selling dealer.]
