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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(2) in The Himachal Pradesh Value Added Tax Act, 2005

(2)Subject to the condition, if any, as may be prescribed, the Commissioner may authorise, either generally or in respect of a particular case or class of cases, any officer or person subordinate to him to investigate all or any of the offences punishable under this Act.