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State of Punjab - Section

Section 5 in The Punjab Forward Contracts Tax Rules, 1951

5.

When a registered dealer makes any report, as required under section 13, he shall, within 14 days of the contingency arising, send his registration certificate to the Commissioner, together with the requisite information. On receipt of this information, the Commissioner may amend, replace or cancel the registration certificate, as the case may be.Returns of Turnover