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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12A(6) in Himachal Pradesh General Sales Tax Act, 1968

(6)The provisions of sections 16 and 16-A for recovery of any amount of tax due from a dealer shall mutatis mutandis apply for recovery of any amount of tax, deducted and/or any penalty imposed but not deposited under this section]