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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(3)(b) in Himachal Pradesh General Sales Tax Act, 1968

(b)in any other case, within a period of [ninety] [Substituted for the words 'sixty' vide vide Act No. 15 of 1986 (Sec. 7) effective w.e.f. 28.5.1986.] days from the date of seizure;