Section 22(2)(c) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(2)(c) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(c)prescribing the forms of tickets and receipts under section 5;

(cc)[ prescribing the returns to be furnished under sub-section (1) of section 6 and intervals at which such returns shall be furnished; [Clauses (cc) and (ccc) Inserted vide Act No. 8 of 1991.]

(ccc)prescribing the manner of payment of tax and surcharge under sub-section (2) of section 6;]

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State of Himachal Pradesh - Subsection

Section 22(2)(c) in Himachal Pradesh Passengers and Goods Taxation Act, 1955