Section 20(3)(a) in Himachal Pradesh General Sales Tax Act, 1968

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State of Himachal Pradesh - Subsection

Section 20(3)(a) in Himachal Pradesh General Sales Tax Act, 1968

(a)in the case of book, account, register or document which was being used at the time of seizing, within a period of [twenty-one] [Substituted for the words 'ten' vide Act No. 15 of 1986 (Sec. 7) effective w.e.f. 28.5.1986.] days from the date of seizure; and

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State of Himachal Pradesh - Subsection

Section 20(3)(a) in Himachal Pradesh General Sales Tax Act, 1968