Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Himachal Pradesh - Subsection Section 29(5) in The Himachal Pradesh Value Added Tax Act, 2005 (5)The State Government may, by notification, in public interest, exempt any class of registered dealers from the operation of the provisions of this section.
