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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(1)(e) in The Himachal Pradesh Value Added Tax Act, 2005

(e)after purchasing any goods for any of the purposes specified in the Act, fails, without reasonable excuse, to make use of the goods for any such purpose; or