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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(2) in Himachal Pradesh General Sales Tax Act, 1968

(2)An Assessing Authority or any such authority as may be prescribed, may at any time, within one year from the date of any order passed by him and subject to such conditions as may-be prescribed, rectify any clerical or arithmetical mistake apparent from the record.