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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9A(1) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(1)Where it appears to the Assessing Authority necessary so to do, for the proper realization of the tax or surcharge levied under this Act, it may, after giving an opportunity of being heard require any owner to furnish security of an amount not exceeding twenty thousand rupees in the manner prescribed.