Section 45(1)(c) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(1)(c) in The Himachal Pradesh Value Added Tax Act, 2005

(c)if the order is made by the Commissioner or the Additional Excise and Taxation Commissioner posted at the State Headquarters any officer exercising the powers of the Commissioner, to the Tribunal.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 45(1)(c) in The Himachal Pradesh Value Added Tax Act, 2005