Section 50(1)(k) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(1)(k) in The Himachal Pradesh Value Added Tax Act, 2005

(k)if he is a driver or any other person-in-charge of goods vehicle or vessel or an owner of the goods, refuses on demand by the officer-in-charge of the check post or barrier or any other officer, not below the rank of an Excise and Taxation Inspector, to give his name and address or the name and address of the owner of the goods vehicle or of the consignor or consignee of the goods or gives any name and address of any of these persons, which he knows or has reason to believe to be false; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 50(1)(k) in The Himachal Pradesh Value Added Tax Act, 2005