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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20A(2) in Himachal Pradesh General Sales Tax Act, 1968

(2)For the purpose of sub-section (1), no entry in the dwelling house shall be made-
(i)after sunset or before the sunrise;
(ii)by any officer below the rank of an Excise and Taxation Officer; and
(iii)without obtaining the sanction of the District Magistrate within whose jurisdiction such house is situated]