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

State of Himachal Pradesh - Subsection

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

(3)The Assessing Authority may, by an order in writing for good and sufficient cause and after giving the owner a reasonable opportunity of being heard, forfeit the whole or any part of the security furnished by the owner for realizing any amount of tax or penalty payable by him under this Act.