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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9B(3) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(3)On the date specified in the notice or as soon afterwards as may be, the Assessing Authority shall, after hearing such evidence as the owner may produce, and such other evidence as the Assessing Authority may require on specified paints assess the amount of tax or surcharge due form the owner.