Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(3) in The Himachal Pradesh Value Added Tax Act, 2005

(3)The Assessing Authority may also identify the dealers who have not filed the return for any tax period or not paid the tax, and shall, besides initiating action under section 16, serve a notice in the prescribed form directing such dealer to forthwith file such return and pay the amount of tax, penalty and interest due.