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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(3) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(3)Any officer of the State Government referred to in sub-section (2) may, for the purpose of this Act enter at any time between sun-rise and sun-set in any premises, where he has reason to believe that a motor vehicle is kept in contravention of the provisions of this Act.