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 48] [Entire Act] State of Himachal Pradesh - Subsection Section 48(5) in The Himachal Pradesh Value Added Tax Act, 2005 (5)No order shall be passed under this section which adversely affects any person unless such person has been given a reasonable opportunity of being heard.
