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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(3)(d) in The Himachal Pradesh Value Added Tax Act, 2005

(d)[ xx xx] [The words 'the sale is' omitted by Act No.14 of 2009 vide notification No. LLR-D (6)-20/2009-Leg. Dated 19.9.2009 published in R.H.P. (Extra-ordinary) on 22.9.2009.] in the course of export out of the territory of India; (4) For every taxable sale only one invoice shall be issued.