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 1] [Section 18] [Entire Act] State of Himachal Pradesh - Subsection Section 18(7) in Himachal Pradesh General Sales Tax Act, 1968 (7)The period during which the refund remains withheld under sub-section (6) shall be excluded for the purpose of calculation of interest under this section]
