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[Cites 0, Cited by 0] [Section 7C] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7C(2) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(2)The taxation authority may, at any time, within one year from the date of any order passed by him and subject to such conditions as may be prescribed, rectify any clerical or arithmetical error apparent from the record."