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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(3) in Himachal Pradesh General Sales Tax Act, 1968

(3)Where any dealer contravene the provisions of sub-section (1) or sub-section (2), the Commissioner or any person appointed to assist him under sub-section (1) of section 3 may, after affording such dealer a reasonable opportunity of being heard, impose upon him a penalty which may extend to five hundred rupees.