Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act] State of Himachal Pradesh - Subsection Section 56(3)(e) in The Himachal Pradesh Value Added Tax Act, 2005 (e)of any such particulars to any officer appointed to audit receipts or refunds of the tax imposed by this Act; or