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 41] [Entire Act] State of Punjab - Subsection Section 41(5) in Punjab General Sales Tax Rules, 1949 (5)The Treasury Officer of the district shall retain part 'A' of the challan form and forward part 'B' thereof to the District Excise and Taxation Officer.
