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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(1)(a) in Himachal Pradesh General Sales Tax Act, 1968

(a)if the order is made by an assessing authority or by an officer-in-charge of the check post or barrier or any other officer not below the rank of the Excise and Taxation Officer, to the Deputy Excise and Taxation Commissioner;