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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16A(4) in Himachal Pradesh General Sales Tax Act, 1968

(4)Any person discharging any liability to the dealer after service on him of the notice issued under sub-section (1) shall be personally liable to the State Government to the extent of the liability discharged or to the extent of the liability of the dealer for tax, interest and penalty, whichever is less.