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[Cites 0, Cited by 0] [Section 14] [Entire Act]

UT Chandigarh - Subsection

Section 14(3) in The Punjab Tax on Luxuries Act, 2009

(3)The Commissioner on his own motion or on the basis of the information received by him, may, by an order in writing, direct the assessing authority to make an assessment of the amount of tax, payable by any proprietor for such period, as he may specify.