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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(5) in The Himachal Pradesh Value Added Tax Act, 2005

(5)The provisions of sections 25 and 27 for recovery of any amount of tax due from a dealer shall mutatis mutandis apply for recovery of any amount of tax, deducted and / or any penalty imposed but not deposited under this section.