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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(4)(iii) in Himachal Pradesh General Sales Tax Act, 1968

(iii)without obtaining the sanction of the [District Magistrate] [Substituted for the 'Deputy Commissioner' vide H.P. Act No. 2 of 1995 (Sec. 5).] within whose jurisdiction such house is situated.