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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(2)(d) in Himachal Pradesh General Sales Tax Act, 1968

(d)retain his account books at the place of his business unless removed therefrom by an official for inspection by any official agency, or by auditors, or for any other reasons which may be considered to be satisfactory by the assessing authority.