Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 129] [Entire Act] State of Himachal Pradesh - Subsection Section 129(4) in Himachal Pradesh Goods and Services Tax Rules, 2017 (4)The Director General of Safeguards may also issue notices to such other persons as deemed fit for fair enquiry into the matter.
