Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Sales Tax (Himachal Pradesh) Second Amendment Rules, 2000 [11 October 2000] CONTENTS 1. Short Title And Commencement 2. Amendment Of Rule 6 Central Sales Tax (Himachal Pradesh) Second Amendment Rules, 2000 [11 October 2000] In exercise of the powers conferred by section 13 of Section of the Central Sales Tax Act, 1956 (Act No. 74 of 1956), the Governor of Himachal Pradesh is pleased to make the following rules, further to amend the Central Sales Tax Rules (Himachal Pradesh), 1970 notified vide notification No.14-31/68-E&T dated 3rd March, 1970 and published in Rajpatra, Himachal Pradesh, dated 3rd March, 1970 namely:- 1. Short Title And Commencement :- (i) These rules may be called the Central Sales Tax (Himachal Pradesh) Second Amendment Rules, 2000. (ii) These rules shall come into force from the date of publication in the Rajpatra, Himachal Pradesh. 2. Amendment Of Rule 6 :- In rule of the Central Sales Tax (Himachal Pradesh) Rules, 1970, in sub-rule (2-A) for the words "six months" wherever it occurs, the words "one year" shall be substituted. By order Commissioner-cum-Secretary(E&T) to the Government of Himachal Pradesh.