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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(4) in The Himachal Pradesh Value Added Tax Act, 2005

(4)Excess amount of input tax credit, if any, after adjustment under sub-sections (2) and (3) may be carried forward to subsequent tax period or at the option of the dealer, on application being made in the prescribed manner, be refunded in accordance with the provisions of this Act.