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[Cites 0, Cited by 52] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1) in Punjab General Sales Tax Act, 1948

(1)The Commissioner may of his own motion call for the record of any proceedings which are pending before, or have been disposed of by any authority subordinate to him, for the purpose of satisfying himself as to the legality or propriety of such proceedings or order made therein and may pass such order in relation thereto as he may think fit.