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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(6)(b) in The Himachal Pradesh Value Added Tax Act, 2005

(b)suspend a certificate of registration, without prejudice to any other penalty, if the dealer or person has violated any provision of this Act or rules made thereunder;