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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(5) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(5)If an owner, who has been granted a certificate of registration under sub-section (1) transfers, discontinues or closes his business, he shall inform the prescribed authority within thirty days of his doing so, and the said authority shall cancel the registration certificate from the date of transfer, discontinuance or closing down of the business.