Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

UT Chandigarh - Subsection

Section 26(5) in The Punjab Tax on Luxuries Act, 2009

(5)No other person shall enter and search any premises, without the prior permission of the Commissioner or of such other officer, not below the rank of the Assistant Excise and Taxation Commissioner, as the Commissioner may authorize in writing.