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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(f) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(f)"taxation authority" means any person or authority appointed by State Government by notification to exercise the powers and perform the duties conferred or imposed upon a taxation authority by or under this Act;