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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(1)(a) in The Himachal Pradesh Value Added Tax Act, 2005

(a)if the order is made by an Assessing Authority or by an officer.in.charge of the check post or barrier or any other officer not below the rank of the Excise and Taxation Officer, to the Deputy Excise and Taxation Commissioner;