Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49A] [Entire Act] State of Himachal Pradesh - Subsection Section 49A(7) in The Himachal Pradesh Value Added Tax Act, 2005 (7)A copy of every order made under sub-section (4) shall be sent to the applicant and the officer concerned.
