Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 16 in The Punjab Forward Contracts Tax Rules, 1951

16.

The appropriate Assessing Authority shall maintain a Demand and Collection Register in form F.C. VIII, showing the payment of tax, penalty, composition money and other fees by the dealers in his jurisdiction.