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[Cites 0, Cited by 0] [Section 13] [Entire Act]

UT Chandigarh - Subsection

Section 13(1) in The Punjab Tax on Luxuries Act, 2009

(1)Every proprietor shall make self assessment of the tax, payable by him under this Act, and shall file a return in such form, as may be prescribed, in this regard to the Commissioner or to any other officer, authorised by him within a period of sixty days from the date of expiry of the year.