Section 10 in Himachal Pradesh Passengers and Goods Taxation Act, 1955
10. [ Exemptions. [Section 10 substituted vide Act No. 10 of 1988]
- Wherever it is expedient to do so in national or public interest the State Government may, by general or special order and subject to specific conditions, if any, exempt any person or class of persons from the operation of all or any of the provisions [other than the provisions of Section 3-B] of this Act.]
