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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Punjab - Subsection

Section 214(1) in The Punjab Municipal Act, 1999

(1)On payment of the octroi the person liable to pay the octroi shall be issued a receipt in such form, as may be prescribed and the receipt shall be maintained by such person for period of one year from the date of the issue and shall be produced on demand.