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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(3) in The Himachal Pradesh Value Added Tax Act, 2005

(3)Where a dealer as referred to in sub-section (1) has established branch offices of the business in the State other than the principal place of business, the relevant accounts, registers and documents in respect of each such branch shall, without prejudice to the provisions of sub-section (5), be maintained and retained by him at such branch also.