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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(2) in The Himachal Pradesh Value Added Tax Act, 2005

(2)On payment of such sum as may be determined under sub-section (1), no further proceedings shall be taken against the accused person in respect of the same offence and any proceedings, if already taken, shall stand abated.