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] [Entire Act] State of Himachal Pradesh - Subsection Section 33(6) in Himachal Pradesh General Sales Tax Act, 1968 (6)Where a reference is made to the High Court under this section, the cost (including the disposal of the fee) shall be in the discretion of the Court.
