Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2)(f) in Himachal Pradesh General Sales Tax Act, 1968

(f)[the fixation of fee to be charged and] [Added vide Act No. 15 of 1986 w.e.f. 28.5.1986.] the procedure for the payment of fees in respect of, and other matters incidental to the registration of dealers and granting of certificates of registration, and the form of such certificate under section 8 or section 9 or section 10 and the manner in which security shall be furnished under section 11;