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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(3) in The Himachal Pradesh Value Added Tax Act, 2005

(3)Any person making any payment in compliance with a notice issued under sub-section (1) shall be deemed to have made the payment under the Authority of the dealer and the treasury receipt for such payment shall constitute a good and sufficient discharge of the liability of such person to the extent of the amount specified in the receipt.