Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh General Sales Tax (Third Amendment) Act, 2000 CONTENTS 1. Short Title 2. Amendment Of Section 22 Himachal Pradesh General Sales Tax (Third Amendment) Act, 2000 An Act further to amend the Himachal Pradesh General Sales Tax Act, 1968 (Act No. 24 of 1968). BE it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-first Year of the Republic of India, as follows:- Statement of Object An Act further to amend the Himachal Pradesh General Sales Tax Act, 1968 (Act No. 24 of 1968). BE it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-first Year of the Republic of India, as follows:- 1. Short Title :- This Act may be called the Himachal Pradesh General Sales Tax (Third Amendment) Act, 2000. 2. Amendment Of Section 22 :- In section 22 of the Himachal Pradesh General Sales Tax Act, 1968, in sub-section (4), after the words "prescribed of the" and before the words "goods carried", the word "taxable", shall be omitted.