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 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(3) in The Himachal Pradesh Panchayati Raj Act, 1994

(3)Notwithstanding anything contained in any Excise Act and the rules made thereunder, such a resolution will be binding upon the Excise and Taxation Commissioner subject to the approval by the Government.