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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(5) in Himachal Pradesh General Sales Tax Act, 1968

(5)If any question arises whether any period is to be excluded for the purposes of calculation of interest under sub-section (4) the same shall be referred to the Commissioner or such other officer as the State Government may, by notification, appoint whose decision shall be final.