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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(6) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(6)For the purpose of sub-section (4) and (5), the Commissioner or the prescribed authority, as the case may be, may enter any place of business of the owner of a motor vehicle.] [Inserted vide Act No. 10 of 1988.]