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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(3) in Himachal Pradesh General Sales Tax Act, 1968

(3)The Financial Commissioner, on application made to him against an order to the Commissioner under sub-section (1) within ninety days from the date of communication of the order, may call for and examine the record of any such case and pass such orders thereon as he thinks just and proper.