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 16(7)] [Section 16] [Entire Act] State of Himachal Pradesh - Subsection Section 16(7)(ii) in The Himachal Pradesh Value Added Tax Act, 2005 (ii)equal to twenty five percentum, for the delay exceeding fifteen days but not exceeding thirty days and