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[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16A(1)(a) in Himachal Pradesh General Sales Tax Act, 1968

(a)any person from whom any amount is due or may become due to a dealer who has failed to comply with a notice of demand for any amount due under this Act;