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 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(b) in Himachal Pradesh Passengers and Goods Taxation Act, 1955 (b)"Commissioner" means the [Excise and Taxation Commissioner] [Substituted for the words 'Financial Commissioner' by H.P. Act No. 7 of 1966, section 2.] of Himachal Pradesh;
