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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(2) in The Himachal Pradesh Value Added Tax Act, 2005

(2)Where the assessment proceedings relating to any dealer remained stayed under the orders of any court or other Authority for any period, such period shall be excluded in computing the period of limitation for assessment or re-assessment specified in section 21 or section 23 or in any other provision of this Act.