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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(2)The tax under sub-section (1) shall be payable on the taxable turnover of a dealer at the rates specified in column (3) of Schedule-II and such tax shall be paid by every dealer.