Section 22(2)(a) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(2)(a) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(a)[ prescribing the manner in which and the intervals at which tax and surcharge shall be paid under section 3, 3-A and section 4;] [Clause (a) Substituted vide Act No. 1 of 1978.]

(aa)[ the manner in which the amount of fares and freights shall be determined for the purpose of payment of tax and surcharge under sub-section (2-A) of section 3;] [Clause (aa) inserted vide Act No. 10 of 1988.]

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State of Himachal Pradesh - Subsection

Section 22(2)(a) in Himachal Pradesh Passengers and Goods Taxation Act, 1955