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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(2) in Himachal Pradesh General Sales Tax Act, 1968

(2)The State Government may by notification confer on any officer powers of the Commissioner under sub-section (1) to be exercised subject to such conditions and in respect of such areas as may be specified in the notification [and such officer shall be deemed to be the Commissioner for the purposes of sub-section (1).]