Section 22(3)(d) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(3)(d) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid,

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State of Himachal Pradesh - Subsection

Section 22(3)(d) in Himachal Pradesh Passengers and Goods Taxation Act, 1955