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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15A(2) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(2)The State Government may, by notification, confer on any of its officers the powers of the Commissioner to be exercised under sub-section (1) subject to such conditions, and in respect of such areas, as may be specified in the notification.