Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7A(3) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(3)The taxation authority, may by an order in writing for good and sufficient cause and after giving the owner a reasonable opportunity of being heard, forfeit the whole or any part of the security furnished by such owner for realizing any amount of tax, interest or penalty payable by him under this act.