Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(3) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(3)No order shall be made under this section which adversely affects any person unless such person has been given a reasonable opportunity of being heard.][17 and 18. [Omitted by H.P. Act No. 9 of 1968 Section 7.]****]