Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act] State of Himachal Pradesh - Subsection Section 33(1)(ii) in The Himachal Pradesh Value Added Tax Act, 2005 (ii)to afford him the necessary facility to check or verify the cash and stock of goods which may be found therein, and