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

UT Chandigarh - Subsection

Section 15(2) in The Punjab Tax on Luxuries Act, 2009

(2)The provisional assessment under sub-section (1), shall be made within a period of six months from the date of detection of fraud or wilful neglect. The Commissioner may, however, for the reasons, to be recorded in writing, on a reference made by the assessing authority, extend the said period by another six months.