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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Himachal Pradesh - Subsection

Section 130(3) in The Himachal Pradesh Goods and Services Tax Act, 2017

(3)Where any fine in lieu of confiscation of goods or conveyance is imposed under subsection (2), the owner of such goods or conveyance or the person referred to in sub-section (1), shall, in addition, be liable to any tax, penalty and charges payable in respect of such goods or conveyance.