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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(4) in Himachal Pradesh General Sales Tax Act, 1968

(4)No appeal shall be entertained unless it is filed within sixty days from the communication of the order appealed against, or such longer period as the appellate authority may allow, for reasons to be recorded in writing.