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State of Himachal Pradesh - Section

Section 36 in The Himachal Pradesh Value Added Tax Act, 2005

36. Assessee etc. permitted to attend through authorised agent.

- Any assessee, dealer or other person, who is entitled or required to attend before any Authority in connection with any proceedings under this Act, except when required to attend in person, may attend through a person authorised by him in writing in this behalf, in the prescribed manner.