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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(6)(a) in The Himachal Pradesh Value Added Tax Act, 2005

(a)in relation to any dealer who imports for sale or use in manufacturing or processing any goods in Himachal Pradesh: Rupee 1/-;