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

UT Chandigarh - Subsection

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

(e)the manner for filing return and making payment of the due amount by the proprietor under the second proviso to sub-section (3) of section 8;