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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(2) in The Himachal Pradesh Value Added Tax Act, 2005

(2)The application for revision under sub-section (1) shall precisely state the question of law involved in the order, and it shall be competent for the High Court to formulate the question of law.