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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

UT Chandigarh - Subsection

Section 47(2)(a) in The Punjab Tax on Luxuries Act, 2009

(a)the manner, in which tax is to be paid by the proprietor under sub-section (3) of section 4 and sub-section (2) of section 5;