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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(6)(d) in The Himachal Pradesh Value Added Tax Act, 2005

(d)in relation to any particular classes of dealers not falling within clauses (a), (b) and/or (c), such sum as may be prescribed; or