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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(4) in The Punjab Tax on Lotteries Act, 2005

(4)When the Assessing Authority compounds an offence under this section, the promoter or any person concerned, shall not be liable to prosecution in respect of such offence or to any further penalty under this section and such promoter or person shall not file any appeal against such composition.