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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Himachal Pradesh - Subsection

Section 159(2) in Himachal Pradesh Goods and Services Tax Rules, 2017

(2)The Commissioner shall send a copy of the order of attachment to the concerned Revenue Authority or Transport Authority or any such Authority to place encumbrance on the said movable or immovable property, which shall be removed only on the written instructions from the Commissioner to that effect.