Section 32(3)(a) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(3)(a) in The Himachal Pradesh Value Added Tax Act, 2005

(a)in the case of book, account, register or document which was being used at the time of seizing, within a period of twenty-one days from the date of seizure, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 32(3)(a) in The Himachal Pradesh Value Added Tax Act, 2005