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

(iii)recoveries, if any, shall be made in accordance with the provisions of the said Act of all amounts which would have been collected thereunder as such aforesaid tax if this Act had been in force at all material times ; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

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