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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2) in Himachal Pradesh Value Added Tax Rules, 2005

(2)Notwithstanding the provisions of sub-rule (1), the Appropriate Assessing Authority may, for reasons to be recorded in writing, fix monthly returns for any dealer and such order shall remain in force until revised by the Assessing Authority.