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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(3)(d) in Himachal Pradesh General Sales Tax Act, 1968

(d)"declared goods" shall have the meaning assigned to that expression in clause (c) of section 2 of the Central Sales Tax Act, 1956 (Act No. 74 of 1956);
(dd)[ Deputy Excise and Taxation Commissioner, appointed under sub-section (1) of section 3 of this Act, to assist the Commissioner and shall also include the Joint Excise and Taxation Commissioner; [Clause (dd) of section 2 in vide Act No. 15 of 1986, and further renumbered as clause '(ddd)' and new clause (dd) added vide Act No. 15 of 1987 (Sec. 2).]
(ddd)"Financial Commissioner" means the Financial Commissioner appointed or empowered to exercise the powers of the Financial Commissioner under this Act;]