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[Cites 0, Cited by 0] [Section 49A(9)] [Section 49A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49A(9)(iii) in The Himachal Pradesh Value Added Tax Act, 2005

(iii)in the proceedings before the officers of the Department (other than the Commissioner and the appellate Tribunal) relating to such applicant.