Section 56(3)(d) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(3)(d) in The Himachal Pradesh Value Added Tax Act, 2005

(d)of any such particulars to a civil court in any suit to which the State Government in the Excise and Taxation Department or any officer of the said Department is a party and which relates to any matter arising out of any proceeding under this Act; or

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State of Himachal Pradesh - Subsection

Section 56(3)(d) in The Himachal Pradesh Value Added Tax Act, 2005