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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Himachal Pradesh - Subsection

Section 147(9) in Himachal Pradesh Goods and Services Tax Rules, 2017

(9)The person making the claim or objection must adduce evidence to show that on the date of the order issued under sub-rule (1) he had some interest in, or was in possession of, the property in question under attachment or distraint.