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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1) in The Punjab Forward Contracts Tax Rules, 1951

(1)The appropriate Assessing Authority may, on application made in this behalf permit a "Chamber" or association, registered under section 6 of the Act, to deposit the tax due in respect of transactions entered into with or through such chamber or association, as the case may be.