Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14D] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14D(2) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(2)The officer authorized under sub-section (1), may compound the offence committed under this Act by charging either a sum of rupees one thousand or double the amount of tax, surcharge, or additional goods tax, whichever is higher.