Section 22(2)(d) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

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State of Himachal Pradesh - Subsection

Section 22(2)(d) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(d)[prescribing the manner of granting registration certificate under section 9 and the manner of payment of [tax and surcharge] [Substituted by H.P. Act No. 9 of 1968, section 8(i).] and penalty assessed and imposed under this Act;]

(dd)[ prescribing the manner in which the security is to be furnished under sub-section (1) of section 9-A and the time within which and the manner in which the security rendered insufficient is to be made up under sub-section (4) of that section; [Clause (dd), (ddd) & (dddd) Inserted vide Act No. 8 of 1991.]

(ddd)prescribing the manner for serving notice on the owner under sub-section (2) of section 9-B and manner for payment of penalty under sub-section (5) of that section;

(dddd)prescribing the manner for giving reasonable opportunity for re-assessment of tax and surcharge under sub-section (2) of section 9-C;]

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State of Himachal Pradesh - Subsection

Section 22(2)(d) in Himachal Pradesh Passengers and Goods Taxation Act, 1955