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 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(1) in Himachal Pradesh Passengers and Goods Taxation Act, 1955 (1)An owner shall keep such accounts and submit to the Assessing Authority such returns at such intervals as may be prescribed.
