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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(6) in Himachal Pradesh General Sales Tax Act, 1968

(6)If the officer-in-charge of the check-post or barrier or other officer as mentioned in sub-section (2) has reasons to suspect that the goods under transport are meant for trade and are not covered by proper and genuine documents as mentioned in sub-section (2) or sub-section