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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(3)(l) in Himachal Pradesh General Sales Tax Act, 1968

(l)"State Government" or "Government" means the Government of Himachal Pradesh;
(ll)[ "timber" includes trees when they have fallen, or have been felled or agreed to be felled and all wood whether cut up or fashioned or hollowed out for any purpose or not;] [Clause (II) added vide Act No. 7 of 1977 (Sec. 2(d) and shall always be deemed to have been added.]