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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(8) in The Himachal Pradesh Value Added Tax Act, 2005

(8)Every registered dealer shall intimate, in writing, to the Assessing Authority, the total number of the tax invoices and the retail invoices got printed and kept for use by him during each year.