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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Himachal Pradesh - Subsection

Section 34(1) in The Himachal Pradesh Value Added Tax Act, 2005

(1)If, with a view to preventing or checking evasion of tax under this Act, the State Government considers it necessary so to do, it may, by notification direct the establishment of a check post or the erection of a barrier or both at such place or places as may be notified.