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

UT Chandigarh - Subsection

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

(k)prescribing the manner for making payment of additional amount of tax for the period of delay by the proprietor under sub-section (6) of section 13;