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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9C(2) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(2)The Assessing Authority may, at any time, within one year from the date of any order passed by him and subject to such conditions as may be prescribed, rectify any clerical or arithmetical error apparent from the record.].