Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Punjab - Subsection Section 11(9) in Punjab General Sales Tax Act, 1948 (9)Any assessment made under this section shall be without prejudice to any[penalty imposed] [Substituted for 'prosecution instituted for an offence' by Punjab Act No. 7 of 1967.] under this Act.
