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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(5) in Punjab State Development Tax Act, 2018

(5)The Commissioner or the designated officer, with a view to ascertain the correctness of the returns, may make special assessment of any of the returns filed, documents or information submitted by a person, subject to such conditions and in such manner, as may be prescribed.