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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(3) in Himachal Pradesh General Sales Tax Act, 1968

(3)Every order of the Financial Commissioner and subject to such order, the order of the Commissioner or any officer exercising the powers of the Commissioner or the order of the Deputy Excise and Taxation Commissioner or the assessing authority, if it was not challenged in appeal or revision, shall be final.