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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(3) in The Punjab Forward Contracts Tax Rules, 1951

(3)Where such rectification has the effect of enhancing the assessment, the appropriate Assessing Authority shall serve on the dealer a revised notice in form F.C. XV, and thereupon the provisions of the Act and these rules shall apply as if such notice had been served in the first instance.Service of notices, summonses or orders