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 36] [Entire Act] State of Punjab - Subsection Section 36(2) in The Punjab Forward Contracts Tax Rules, 1951 (2)Where such rectification has the effect of enhancing the assessment, the authority concerned shall order refund of the amount, which may be due to be dealer.
