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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(1) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(1)The State Government may, by notification in the Official Gazette, make rules consistent with the Act, for securing the levy and collection of tax and generally for carrying out the purposes of this Act.