Section 44(8) in The Himachal Pradesh Value Added Tax Act, 2005
(8)The State Government may appoint such officers and officials, as may be required, to assist the tribunal in the discharge of its functions under this Act:[Provided that the cases of the State shall be represented before the tribunal by an officer not below the rank of Excise and Taxation Officer or by the Law Officer.] [Substituted by Act No. 14 of 2009 vide notification No. . LLR-D (6)-20/2009-Leg. Dated 19.9.2009 published in R.H.P. (Extra-ordinary) on 22.9.2009.]
