Himachal Pradesh General Sales Tax (Amendment) Rules, 1981

S Himachal Pradesh 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh General Sales Tax (Amendment) Rules, 1981 [05 January 1983] CONTENTS 1. Short Title 2. Substitution Of Rule 8 Himachal Pradesh General Sales Tax (Amendment) Rules, 1981 [05 January 1983] 1. Short Title :- These rules may be called the Himachal Pradesh General Sales Tax (Amendment) Rules, 1981. 2. Substitution Of Rule 8 :- The existing rule 8 of the Himachal Pradesh General Sales Tax Rules, 1971, shall be substituted by the following rule 8, namely:- "8. Any registered dealer may obtain from the appropriate assessing authority, on deposit of a fee of one rupee in the appropriate Government treasury or with the appropriate assessing authority, a duplicate copy of any registration certificate issued to him which may have been lost, destroyed or defaced."

Act Metadata
  • Title: Himachal Pradesh General Sales Tax (Amendment) Rules, 1981
  • Type: S
  • Subtype: Himachal Pradesh
  • Act ID: 17858
  • Digitised on: 13 Aug 2025