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[Cites 0, Cited by 0] [Section 12A(3)] [Section 12A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12A(3)(i) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(i)be calculated by considering if part of a month is more than fifteen days as one month and any amount if more than fifty rupees but less than one hundred rupees as one hundred rupees;