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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1)(b) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939

(b)to the [Deputy Excise and Taxation Commissioner concerned] [Substituted by Punjab Act 13 of 1953, Section 5, for 'Collector'.] if such order is passed by any other officer or person exercising powers under this Act.