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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Himachal Pradesh - Subsection

Section 62(4) in The Himachal Pradesh Value Added Tax Act, 2005

(4)The Financial Commissioner functioning under the said Act before the commencement of this Act shall, on and from the date of commencement of this Act, continue to function as such under this Act, until the State Government, establishes the Tribunal under section 44.