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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(4) in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958

(4)No order shall be made under this section which adversely affects the right of a dealer without giving such dealer a reasonable opportunity of being heard.