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[Cites 0, Cited by 0] [Section 26] [Entire Act]

UT Chandigarh - Subsection

Section 26(4) in The Punjab Tax on Luxuries Act, 2009

(4)For the purposes of this Act, the Commissioner or the assessing authority, may enter and search any hotel or banquet hall or any place of business of the proprietor or any other place where they have reason to believe that the proprietor keeps, or is for the time being keeping any records of accounts, registers or other documents relating to his business.