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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(3) in The Himachal Pradesh Value Added Tax Act, 2005

(3)The amount of interest payable under this section shall-
(i)for the purposes of collection and recovery, be deemed to be tax under this Act; and
(ii)be in addition to the penalty, if any, imposed under this Act.