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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(1)The State Government may make rules, consistent with this Act, for securing the payment of [tax and surcharge] [Substituted for the word 'tax' vide Act No. 1 of 1978.] and generally for the purposes of carrying into effect the provisions of this Act.